Lrs Of Dalchand vs Askaran
2021 Latest Caselaw 17558 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil First Appeal No. 473/2021

LRs Of Dalchand

----Appellant Versus Askaran & Anr.

----Respondents

For Appellant(s) : Mr. Bharat Devasee Mr. S.L. Kumawat

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Order

23/11/2021

Heard learned counsel for the appellant.

Issue show cause notice to the respondents. Issue notice of

the stay application also. Rule is made returnable within four

weeks.

Respondent no.1 has expired after passing of the impugned

judgment, therefore, notice be issued to the respondent no.2 only,

as request by learned counsel for the appellant.

In the meantime, the respondents are directed not to

alienate the property till the next date.

(DEVENDRA KACHHAWAHA),J 19-Vij/-

Powered by TCPDF (www.tcpdf.org)