Shanti Devi W/O Shri Sugan Singh ... vs Satyaveer Singh S/O Sh. Amer Singh ...
2022 Latest Caselaw 2862 Raj/2

                                               HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           BENCH AT JAIPUR

                                                     S.B. Civil First Appeal No. 166/2022

                                    Shanti Devi W/o Shri Sugan Singh (Since Deceased)
                                                                                                       ----Appellant
                                                                        Versus
                                    Satyaveer Singh S/o Sh. Amer Singh Alias Hanuman Singh,
                                                                                                     ----Respondent

For Appellant(s) : Mr. Brahma Prakash For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL Order 05/04/2022 Appellant-defendant, by way of first appeal, have assailed

the judgment and decree dated 03.01.2022 passed by Additional

District Judge, Khetri, Jhunjhunu in suit No.34/2010 whereby suit

for specific performance and permanent injunction filed by

respondent-plaintiff has been decreed.

Admit.

Issue notice to respondents, returnable within four weeks.

On the request of counsel for appellant, service of notices on

respondent Nos.4 and 5, who are proforma respondents, are

dispensed with.

Record of the trial Court be summoned.

In the meanwhile and till further orders, the execution of

impugned judgment and decree dated 03.01.2022 shall remain

stayed with further direction that both parties shall maintain

status quo in relation to property in question as to alienation and

possession as it exists today.

(SUDESH BANSAL),J

NITIN /14

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