Mangilal vs Ramchandra
2022 Latest Caselaw 5082 Raj

(1 of 1) [CFA-236/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil First Appeal No. 236/2021

Mangilal

----Appellant Versus Ramchandra & Ors

----Respondent

For Appellant(s) : Mr. Loon Karan Purohit

HON'BLE MR. JUSTICE RAMESHWAR VYAS

Order

04/04/2022

Heard.

Admit.

Call for the record.

Issue notice of the appeal as well as stay application to

the respondents, returnable within six weeks.

Meanwhile and till next date, effect and operation of the

impugned judgment and decree dated 2.3.2021 shall remain

stayed and respondents shall not alienate or transfer the disputed

property in favour of any other person.

(RAMESHWAR VYAS),J 3-Mak/-

Powered by TCPDF (www.tcpdf.org)