Om Prakash S/O Late Sh. Govind Ram vs Satyanarain (Deceased) Through ...
2022 Latest Caselaw 3105 Raj/2

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                      BENCH AT JAIPUR

                                                  S.B. Civil First Appeal No.830/2019

                                   Om Prakash S/o Late Sh. Govind Ram
                                                                                                       ----Appellant
                                                                       Versus
                                   Satyanarain (Deceased) Through His Legal Representatives &
                                   Anr.
                                                                                                    ----Respondents

For Appellant(s) : Mr. Satish Chandra Mittal For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

12/04/2022

Appellant-defendant No.2 has filed this first appeal assailing

the judgment and decree dated 10.05.2019 whereby and

whereunder the sale deed of respondent No.2-defendant No.1

dated 02.09.2013 was declared as null and void and both the

defendants have been restrained by way of permanent injunction.

Admit.

Issue notice to respondents.

Call for the record.

Since there is no stay application has been filed, the issue of

passing any interim order during course of appeal does not arise.

(SUDESH BANSAL),J

SAURABH/14

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