Labh Singh S/O Bog Singh @ Baag ... vs Ranglal S/O Sharvan Lal
2022 Latest Caselaw 1580 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                             S.B. Civil Misc. Stay Application No. 249/2022
                                                                          In
                                                    S.B. Civil First Appeal No. 58/2022

                                   Labh Singh & Ors.
                                                                                                     ----Appellants
                                                                      Versus
                                   Ranglal & Anr.
                                                                                                   ----Respondents

For Appellant(s) : Mr. Vimal Kumar Jain, Advocate For Respondent(s) : Mr. Rajneesh Gupta, Advocate

HON'BLE MR. JUSTICE PRAKASH GUPTA

Order

16/02/2022

Having regard to the submissions made by learned

counsel for the respective parties and taking into consideration the

facts and circumstances of the case, more particularly in view of

the fact that respondent no.1-plaintiff is in possession of the suit

property, operation/execution of the impugned judgment and

decree dated 22.12.2021 passed by the Trial Court in Civil Suit No.

12/2013, so far as it relates to specific performance of the

contract, shall remain stayed during the pendency of the appeal.

Further, both the parties are restrained to alienate the

property in question during the pendency of the appeal.

The stay application stands disposed of accordingly.

(PRAKASH GUPTA),J

DK/35

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