Narpat Singh S/O Banay Singh vs Rajendra Son Of Kailash Chand ...
2022 Latest Caselaw 45 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Misc. Stay Application No. 386/2021


                                                                            In

                                                     S.B. Civil Second Appeal No. 45/2021

                                    Narpat Singh S/o Banay Singh
                                                                                                         ----Appellant
                                                                         Versus
                                    Rajendra Son Of Kailash Chand Meenar and Ors.
                                                                                                      ----Respondents

For Appellant(s) : Mr. Naman Maheshwari, Advocate through VC For Respondent(s) : Mr. Prahlad Sharma, Advocate Mr. Sandeep Kumar Meena, Advocate

HON'BLE MR. JUSTICE PRAKASH GUPTA

Order

03/01/2022

Heard learned counsel for the parties on the stay

application.

Having regard to the submission made by the learned

counsel for the parties and keeping in view the facts and

circumstances of the case, operation of the impugned judgment

and decree dated 08.01.2021 passed by the learned ADJ, Rajgarh,

District Alwar in Civil Appeal No. 10/2002 shall remain stayed

during the pendency of the appeal.

The stay application stands disposed of.

(PRAKASH GUPTA),J

Mohit/RKS/7

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