Bhagaram Son Of Umaram vs Sitaram Son Of Umaram
2022 Latest Caselaw 7860 Raj/2

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                      BENCH AT JAIPUR

                                                  S.B. Civil First Appeal No. 768/2022

                                   Bhagaram Son Of Umaram
                                                                                                      ----Appellant
                                                                      Versus
                                   Sitaram and Ors.
                                                                                                   ----Respondents

For Appellant(s) : Mr. P.L. Hissaria For Respondent(s) : Mr. Neeraj Kumar Sharma

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

15/12/2022 Heard learned counsels for the parties.

Admit.

Notice is not required to be issued as only contesting

respondent is represented by his counsel.

Record be called for.

Heard learned counsels on stay application.

The execution of the judgment and decree dated 21.10.2022

shall remain stayed till disposal of the first appeal. However, the

respondent no.1 is at liberty to move an appropriate application

seeking enhancement of mesne profit.

The stay application stands disposed of accordingly.

(MAHENDAR KUMAR GOYAL),J

MADAN/86

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