Mulya vs Radheyshyam Sharma Adn Anr
2022 Latest Caselaw 5957 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                      S.B. Civil First Appeal No. 52/2018
                                   Mulya Adopted S/o Ghisya R/o Khemawas, Teh. Jamwaramgarh
                                   Distt. Jaipur
                                                                                                        ----Appellant
                                                                        Versus
                                   1.        Radheyshyam       Sharma         S/o     Ramkishore       Sharma    R/o
                                             Village Khemawas, Teh. Jamwaramgarh Distt. Jaipur
                                   2.        Punjab    National      Bank       Branch         Khawarani    Ji   Teh.
                                             Jamwaramgarh Distt. Jaipur Through Branch Manager Del
                                                                                                     ----Respondents

For Appellant(s) : Mr. Lokesh Kumar Sharma with Ms. Shefali Sharma For Respondent(s) : Mr. Rohan Agarwal

HON'BLE MR. JUSTICE SUDESH BANSAL Order

27/08/2022

The appeal has already been admitted.

Heard on the stay application.

The impugned decree is in the nature of specific performance

whereunder the trial court has directed the appellant to execute

the registered sale deed and hand over the possession of the

property in question.

Considering the nature of decree and the issue involved in

the first appeal, during pendency of the first appeal the execution

of impugned judgment and decree shall remain stayed with

further direction that both parties shall maintain status quo in

relation to the property in question, as it exists today.

Stay application stands disposed of.

(SUDESH BANSAL),J

TN/30

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