Smt. Ballo Devi vs Rishpal Singh
2022 Latest Caselaw 5083 Raj

(1 of 1) [CFA-43/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil First Appeal No. 43/2021

Smt. Ballo Devi & Ors

----Appellants Versus Rishpal Singh & Anr

----Respondents

For Appellant(s) : Mr. K.L. Chauhan

HON'BLE MR. JUSTICE RAMESHWAR VYAS

Order

04/04/2022

Heard.

Admit.

Issue notice of the appeal as well as stay application to

the respondents, returnable within six weeks.

PF and notices may be filed within a period of one

week.

Meanwhile and till next date, effect and operation of the

impugned judgment and decree dated 6.2.2020 shall remain

stayed.

(RAMESHWAR VYAS),J 2-Mak/-

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