M/S Girish Service Station vs Satyendra
2022 Latest Caselaw 5081 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S. B. Civil Second Appeal No. 21/2022

M/s Girish Service Station through Proprietor Mahesh Kumar S/o Ramji Lal, R/o Churu

----Appellant Versus

1. Satyendra S/o Kushal Singh, R/o Waterworks Tanki Ke Pas, Churu

2. Rajasthan State Industrial Development and Investment Corporation Ltd. through Regional Manager

----Respondents

For Appellant(s) : Mr. Vivek Mathur

HON'BLE MR. JUSTICE RAMESHWAR VYAS

Order

04/04/2022

Issue notice to the respondents returnable within a period of

six weeks.

The requisites for service upon the respondents may be filed

within a week.

Call for the record.

Meanwhile and till next date, the effect and operation of the

Judgment & Decree dated 05.10.2021 passed by the Additional

District Judge, Churu in Appeal Decree No. 15/2014 (C.I.S.

No. 71/2014) (Satyendra Vs. M/s Girish Service Station & anr.)

shall remain stayed. Both the parties shall maintain status quo

with regard to possession of the disputed property.

(RAMESHWAR VYAS),J

12-Sahil/Inder/-

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