Balveernath S/O Shri Kishannath vs Leelaram S/O Lalaram
2022 Latest Caselaw 167 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil First Appeal No. 22/2019
                                   Balveernath S/o Shri Kishannath and Ors.
                                                                                                    ----Appellants
                                                                      Versus
                                   Leelaram S/o Lalaram
                                                                                                   ----Respondent

For Appellant(s) : Mr. Gajendra Singh Rathore, Advocate (through VC) For Respondent(s) : Mr. Mohit Gupta, Advocate (through VC)

HON'BLE MR. JUSTICE PRAKASH GUPTA Order

07/01/2022

Heard learned counsel for the parties.

Appeal is admitted.

As the respondent is duly represented by his counsel,

fresh notice need not be issued to him.

Record has already been received.

Having regard to the submissions made by learned

counsel for the parties and taking into consideration the facts and

circumstances of the case, operation of the impugned judgment

and decree dated 07.04.2018 passed by the trial Court in Suit

No.34/12/2007, so far as it relates to specific performance of

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

Further both the parties are directed to maintain status

quo with regard to the possession of the suit property and the

plaintiff is also restrained from alienating the property in question.

(PRAKASH GUPTA),J

KuD/1

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