Chouthmal vs Durga Shanker Bareth
2022 Latest Caselaw 10628 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil First Appeal No. 303/2022

Chouthmal S/o Shri Veeru Mal Ji, Aged About 80 Years, B/c

Sindhi, R/o 23-B, Opposite Kamla Nehru Girls College, Rai Ka

Bagh, Jodhpur.

----Appellant Versus

1. Durga Shanker Bareth S/o Shri Ram Dan Bareth, B/c

Sindhi, R/o 21-B, Opposite Kamla Nehru Girls College, Rai

Ka Bagh, Jodhpur.

2. Jodhana Real Estate Development Company Pvt. Ltd.,

Ummaid Bhawan Palace, Jodhpur Through Its Managing

Director Shri Sunder Singh, Registered Office Ummaid

Bhawan Palace, Jodhpur.

3. Jagdamba Grih Nirman Sahkari Samiti Limited, Through

Its Chairman Shri Naresh Leela S/o Shri Rama Kishan

Leela, R/o B-2, Shastri Nagar, Jodhpur.

----Respondents

For Appellant(s) : Mr. Narendra Thanvi For Respondent(s) : Mr. Murlidhar Boob for resp. No.1.

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Order

17/08/2022

Heard.

Admit.

Mr. Murlidhar Boob, learned counsel appears for respondent

No.1.

Issue notice to the respondent Nos.2 and 3. Issue notice of

the stay petition also, returnable within a period of six weeks.

(2 of 2) [CFA-303/2022]

Meanwhile, effect, operation and execution of the impugned

judgment and decree dated 23.05.2022 passed by the learned

Additional District Judge No.2, Jodhpur Metro, Jodhpur in Civil

Original Suit No.01/2012 shall remain stayed.

(MADAN GOPAL VYAS),J

20-Hanuman/-

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