Gajanan Towers Pvt. Ltd vs Sameer Kumar Sharma S/O Shri Umesh ...
2021 Latest Caselaw 6649 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                  S.B. Civil Regular First Appeal No. 364/2020

                                    Gajanan Towers Pvt. Ltd.
                                                                                                         ----Appellant
                                                                          Versus
                                    Sameer Kumar Sharma S/o Shri Umesh Chander Sharma
                                                                                                       ----Respondent

For Appellant(s) : Mr. Saransh Saini

HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA

Order

17/11/2021

Heard.

Admit.

Issue notice to the respondent, on doing the needful,

returnable within four weeks.

Process be given dasti.

Meanwhile, operation of the impugned judgment and

decree dated 07.01.2020 is stayed till next date.

Interim order shall be effective only after service of

notice upon the respondent.

(CHANDRA KUMAR SONGARA),J

Satyendra/57

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