Sundarlal Nai vs Lrs Of Harikishan Kothari
2022 Latest Caselaw 1183 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil First Appeal No. 26/2022

Sundarlal Nai

----Appellant Versus Lrs Of Harikishan Kothari

----Respondent

For Appellant(s) : Mr. Prashant Tatia, through V.C. For Respondent(Caveator) : Mr. Gurvinder Singh, through V.C.

HON'BLE MS. JUSTICE REKHA BORANA

Order

25/01/2022

Admit.

Issue notice.

Mr. Gurvinder Singh appears on behalf of respondent No.1/1

and undertakes to file power on behalf of the remaining

respondents. Hence, notice need not be issued.

Heard on stay application.

The operation and execution of the judgment and decree

dated 30.11.2021 shall remain stayed till further orders subject to

the appellant depositing the amount of mesne profits as awarded

vide decree dated 30.11.2021. The said amount be deposited

within a period of one month.

(REKHA BORANA),J

Ashutosh-5

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