Smt. Bhanu Bhen Patel W/O Shri ... vs Kalyan Son Of Shri Nanag Ram
2022 Latest Caselaw 2822 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   S.B. Civil First Appeal No. 167/2022

                                   Smt. Bhanu Bhen Patel W/o Shri Arvind Bhai Patel
                                                                                                       ----Appellant
                                                                       Versus
                                   Kalyan Son Of Shri Nanag Ram & Ors.
                                                                                                    ----Respondents

For Appellant(s) : Mr. Manak Chand Jain For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL Order 04/04/2022 Appellant-plaintiff has filed this first appeal, feeling aggrieved

by the impugned judgment dated 29.11.2021 passed by Additional

District Judge No.4, Jaipur Metropolitan II in suit No.133/2014

whereby suit for possession and permanent injunction in relation

to property in question has been dismissed.

Counsel for appellant-plaintiff submits that possession of the

plot in question is with respondents-defendants and they are using

the same.

Admit.

Issue notice to respondents.

Call for the record.

In the meanwhile and till further orders, both parties are

directed to maintain status quo as to alienation in relation to plot

in question as it exists today.

Since, the first appeal is within time limit, application under

Section 5 of the Limitation Act stands dismissed as not press.

(SUDESH BANSAL),J

SACHIN/56

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