Jasmeet Singh S/O Shri Lakhbir ... vs Smt. Manju Chauradiya Wife Of Shri ...
2022 Latest Caselaw 3051 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               S.B. Civil First Appeal No. 27/2022

Jasmeet Singh S/o Shri Lakhbir Singh
                                                                  ----Appellant
                                   Versus
Smt. Manju Chauradiya Wife Of Shri Balveer Singh Chauradiya
                                                                ----Respondent

For Appellant(s) : Mr. Narendra Kumar Pareek For Respondent(s) : Mr. Prahlad Sharma with Mr. Ram Prasad Sharma

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

11/04/2022

Appellant-defendant, by way of first appeal, has assailed the

issuance of patta issued by JDA in relation to plot No.A-81, Nemi

Nagar, A-Block Scheme, Vaishali Nagar, Jaipur in favour of

respondent No.1, however, his suit for declaration and permanent

injunction has been dismissed on merits vide judgment impugned

dated 29.09.2021.

It has not been disputed that appellant is not having

possession of suit plot and further respondents have constructed

apartments and have further sold out the same.

During course of trial of suit, the prayer for interim injunction

was declined by the trial Court which was affirmed in appeal by

this Court.

Heard.

Appeal is admitted.

(2 of 2) [CFA-27/2022]

Counsel has put in appearance on behalf of respondent Nos.1

and 2, hence, notices need not be issued to respondent Nos.1 and

Let notices be issued only to respondent Nos.3 to 5.

Record of the trial Court be summoned.

Having considered the facts and circumstances of this case,

there is no case for grant of any impugned relief in favour of

appellant. Hence, stay application is dismissed.

(SUDESH BANSAL),J

NITIN /16

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