Abbas S/O Sadeek vs Pawan Kumar S/O Umashankar Keshan
2022 Latest Caselaw 4629 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Second Appeal No. 51/2019

                                   Abbas S/o Sadeek
                                                                                                      ----Appellant
                                                                      Versus
                                   Pawan Kumar S/o Umashankar Keshan & ors.
                                                                                                   ----Respondents

For Appellant(s) : Mr. Intjar Ali For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

07/07/2022

Learned counsel for appellant submits that vide judgment

dated 01.10.2018, the sale deed dated 27.07.1998 has been

declared as null and void qua plaintiff.

Heard.

Issue notice to respondents.

Record has already been received.

In the meanwhile, both parties shall maintain status quo in

relation to the property in question.

(SUDESH BANSAL),J

SACHIN /10

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