Sudhir Chand vs Satya Narayan
2021 Latest Caselaw 16008 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Misc. Appeal No. 3110/2018 Sudhir Chand S/o Bacchraj Ji, Aged About 72 Years, B/c Agarwal, R/o B-100, Karni Nagar, Lalgarh, Bikaner.

----Appellant Versus

1. Satya Narayan S/o Bacchraj Ji, Aged About 70 Years, B/c Agarwal, R/o Lala Lajpat Colony, 5th Chopasani Road, Jodhpur.

2. Sourabh Agarwal S/o Sudhir Chandra, Aged About 35 Years, R/o B-100, Karni Nagar, Lalgarh, Bikaner.

3. Gourav Agarwal S/o Sudhir Chandra, Aged About 31 Years, R/o B-100, Karni Nagar, Lalgarh, Bikaner.

----Respondents

For Appellant(s) : Mr. Sanjeet Purohit For Respondent(s) : Mr. Chaitanya Gehlot Mr. Satyanarayan Goyal Mr. Vikas Balia

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE SUDESH BANSAL Order

22/10/2021

Heard learned counsel for the parties.

Admit.

No need to issue notice to the respondents as the parties are

already represented through their respective counsel.

In the meantime, the impugned order dated 17.08.2017

passed by learned Single Judge in S.B. Civil Contempt Petition

No.37/2016 sentencing the respondent No.1 shall remain stayed.

However, the execution proceedings shall be undertaken as per

law keeping in view different judgments passed in the litigation

inter se between the parties.

(SUDESH BANSAL),J (VIJAY BISHNOI),J 17-AnilKC/-

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