Surgyani S/O Shri Gyarsilal vs Gopiram S/O Shri Bhuramal
2022 Latest Caselaw 2928 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                    S.B. Civil First Appeal No. 1113/2019

                                   Surgyani S/o Shri Gyarsilal
                                                                                                 ----Appellant-plaintiff
                                                                          Versus
                                   Gopiram S/o Shri Bhuramal & Ors.
                                                                                      ----Respondents-defendants

For Appellant(s) : Mr. Babu Lal Gupta For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL Order

06/04/2022

The first appeal has been filed by the appellant-plaintiff

against the dismissal of his civil suit for specific performance and

permanent injunction vide judgment and decree dated 17.09.2019

passed in civil suit No.34/16/2007 by Additional District Judge,

Bansur, Alwar.

Heard.

Admit.

Issue notice.

Record of the trial court be summoned.

In the meanwhile, respondents shall not transfer the suit

property. The interim stay order shall come in effect after service

of notice upon respondents.

In view of above order, all three applications 1/2019, 1/2021

and 1/2022 stand disposed of.

(SUDESH BANSAL),J

TN/40

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