Dwarkaprasad S/O Late Sitaram vs Smt. Kisturi Devi W/O Shivpal ...
2022 Latest Caselaw 3107 Raj/2

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                      BENCH AT JAIPUR

                                                   S.B. Civil First Appeal No. 157/2022

                                   Dwarkaprasad S/o Late Sitaram
                                                                                                         ----Appellant
                                                                         Versus
                                   Smt. Kisturi Devi W/o Shivpal Singh & Ors.
                                                                                                      ----Respondents

For Appellant(s) : Mr. Jaideep Singh Rathore For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

12/04/2022

Appellant-plaintiff has filed this first appeal assailing the

judgment and decree dated 20.01.2022 passed by Additional

District Judge Dantaramgarh District Sikar in Civil Suit No.04/2019

whereby his civil suit for cancellation of sale deed, declaration and

permanent injunction has been dismissed on merits.

Admit.

Issue notice to respondents of appeal as also of stay

application.

Call for the record of two courts below.

At this stage, this Court can not pass any interim relief in

favour of appellant.

(SUDESH BANSAL),J

SAURABH/11

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