Bhagirath Singh Son Of Shri ... vs Jasveer Singh Son Of Shri Jagdish ...
2022 Latest Caselaw 2961 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Civil First Appeal No. 169/2022

Bhagirath Singh Son Of Shri Moolsingh & Ors.
                                                                   ----Appellants
                                    Versus
Jasveer Singh Son Of Shri Jagdish Singh & Anr.
                                                                 ----Respondents

For Appellant(s) : Mr. Ankit Bhati For Respondent(s) : Mr. Shiv Shanker Choudhary

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

07/04/2022

Appellants-defendants have filed this first appeal assailing

the judgment and decree dated 22.02.2022 passed by Additional

District Judge No.2, Jaipur District Jaipur in Civil Suit No.100/2017

titled Jasveer Singh & Anr. vs. Bhagirath Singh.

Learned counsel for respondents-plaintiffs submits that they

have also filed civil first appeal No.144/2022 against the same

judgment being aggrieved by dismissal of their civil suit for

possession which has already been admitted by this Court and

pending for hearing before this Court.

Admit.

Issue notice.

Since respondents-plaintiffs already appeared, no need to

issue notices to them.

Heard on stay application.

Having considered the facts and circumstances of the

present case and nature of impugned judgment and decree dated

(2 of 2) [CFA-169/2022]

22.02.2022, both parties are directed to maintain status quo with

regard to the suit property in question as it exists today.

Stay application stand disposed of.

Let this appeal be tagged with S.B. Civil First Appeal

No.144/2022 to be heard together.

(SUDESH BANSAL),J

SAURABH/14

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