Homeland City Project Limited vs Shyamsundar Soni
2022 Latest Caselaw 6106 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil First Appeal No. 99/2019

Homeland City Project Limited

----Appellant Versus Shyamsundar Soni

----Respondent

For Appellant(s) : Ms. Twinkle Purohit For Respondent(s) : Mr. Ashwini Kumar Babel Mr. Sachin Vyas

HON'BLE MR. JUSTICE RAMESHWAR VYAS

Order

25/04/2022

Heard learned counsel for the parties on stay application.

The appeal was admitted on 27.02.2019 and interim order

was granted against execution of the impugned judgment and

decree.

The interim order passed on 27.02.2019 is made absolute.

Stay application stands disposed of.

(RAMESHWAR VYAS),J 19-Taruna/-

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