Mohan S/O Lalaram vs Sukesh Kumar S/O Shri Kapoor Chand
2022 Latest Caselaw 7692 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                             S.B. Civil Misc. Stay Application No.161/2020
                                                                            In
                                                   S.B. Civil First Appeal No. 69/2020

                                   Mohan S/o Lalaram
                                                                                          ----Appellant-Defendant
                                                                        Versus
                                   Sukesh Kumar S/o Shri Kapoor Chand
                                                                                           ----Respondent-Plaintiff

                                   For Appellant(s)            :    Mr. O.P. Mishra
                                   For Respondent(s)           :    Mr. Nitin Jain



                                                 HON'BLE MR. JUSTICE SUDESH BANSAL

                                                                         Order

                                   07/12/2022

                                           Heard on the stay application.

Having considered the nature of impugned decree, where the

appellant has been directed to execute the sale deed in favour of

respondent-plaintiff, and holding the possession of suit property of

plaintiff, the defendant has been directed not to interfere in the

possession of plaintiff, therefore, this Court deems it just and

proper to stay the operation of impugned judgment to the extent

of execution of the sale deed, and both parties shall maintain

status quo in respect of possession, construction and alienation of

properties during the course of this first appeal.

Stay application stands disposed of.

(SUDESH BANSAL),J

TN/12

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