Gyarsa @ Gyarsi Lal S/O Shri Bihari ... vs Ramswaroop S/O Shri Chotu Lal
2022 Latest Caselaw 4451 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              S.B. Civil First Appeal No. 208/2019

Gyarsa @ Gyarsi Lal S/o Shri Bihari Lal & Ors.
                                                                  ----Appellant
                                   Versus
Ramswaroop S/o Shri Chotu Lal
                                                                ----Respondent

For Appellant(s) : Mr. Vishwajeet Mantri For Respondent(s) : Mr. Sudarshan Kumar Laddha

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

04/07/2022

Appellants-defendants have filed this appeal against

judgment and decree dated 04.01.2019 passed by Additional

District Judge No.2, Bundi in Civil suit No.68/2007 whereby civil

suit for specific performance filed by respondent has been partly

decreed.

Heard.

Appeal is admitted.

Since respondent-plaintiff has put in appearance, notices

need not be issued.

Heard on the stay application.

This Court vide order dated 21.05.2019 has already stayed

the operation of impugned decree.

Having considered the nature of decree and fact and

circumstances, it is hereby directed that the execution of

impugned judgment and decree dated 04.01.2019 shall remain

stayed with further direction that both parties shall maintain

(2 of 2) [CFA-208/2019]

status quo in relation to property in question as to alienation and

possession as it exists today during course of first appeal.

With aforesaid directions, stay application stands disposed of.

Since the stay application has finally been disposed of,

counsel for appellants does not want to press the application

(No.1/2022) seeking extension of interim stay order.

Accordingly, application (No.1/2022) is dismissed as not

press.

(SUDESH BANSAL),J

NITIN/92

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