Kalu S/O Shrinarayan vs Ramjilal S/O Sheoji Minor Through ...
2022 Latest Caselaw 1536 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                   S.B. Civil First Appeal No. 90/2022

                                   Kalu S/o Shrinarayan
                                                                                                      ----Appellant
                                                                      Versus
                                   Ramjilal S/o Sheoji Minor Through Natural Guardian And Mother
                                   Smt Kamla W/o Sheoji and Ors.
                                                                                                   ----Respondents

For Appellant(s) : Mr. RK Daga, Advocate

HON'BLE MR. JUSTICE PRAKASH GUPTA

Order

14/02/2022 Heard.

Issue notice to the respondents, returnable within four

weeks.

Necessary steps be taken within a week.

'Dasti' service is permitted.

Record be called for.

In the meantime, operation of the impugned judgment

and decree dated 06.01.2022 passed by the learned Additional

District and Sessions Judge, Newai, District Tonk (Raj.) in Civil

Suit No. 56/21 (8/2013), so far as it relates to the cancellation of

sale deed dated 10.01.2013, shall remain stayed.

This order shall be effective only after service of notice

upon the respondents.

(PRAKASH GUPTA),J

MR/8

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