Kalulal vs Ratanlal
2021 Latest Caselaw 16634 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Second Appeal No. 72/2021

Kalulal S/o Hastimal, Aged About 64 Years, Kanod, Tehsil Vallabnagar, Dis. Udaipur

----Appellant Versus Ratanlal S/o Bherulal Joshi, Kanod, Tehsil Vallabhnagar, Dis. Udaipur

----Respondent

For Appellant(s) : Mr. Rakesh Arora

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Order

08/11/2021

Heard learned counsel for the appellant.

Issue show cause notice to the respondents. Issue notice of

stay petition also. Rule is made returnable on 10.12.2021.

Record is received.

Effect, operation and execution of the impugned judgment

and decree dated 16.07.2018 passed by learned Senior Civil

Judge, Udaipur in Civil Suit No.1/11 titled as "Ratanlal Vs. Kalulal"

shall remain stayed till the next date of hearing.

List the matter on 10.12.2021.

(DEVENDRA KACHHAWAHA),J 19-Rashi/-

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