Bhagwan Singh Thr Lrs vs Smt Bhanwar Kanwar And Ors
2022 Latest Caselaw 4864 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   S.B. Civil First Appeal No. 203/2017
                                   Bhagwan Singh Thr Lrs
                                                                                                      ----Appellants
                                                                       Versus
                                   Smt Bhanwar Kanwar And Ors
                                                                                                    ----Respondents

For Appellant(s) : Mr. Satish Kumar Khandal For Respondent(s) : Mr. G.P. Sharma Mr. M.C. Gupta

HON'BLE MR. JUSTICE SUDESH BANSAL

Order 15/07/2022

Heard counsel for both parties on stay application.

Appellants-plaintiffs assailed the registered relinquishment

deed by filing a suit, which was dismissed vide impugned

judgment dated 25.02.2017.

At the time of filing the appeal, no stay application was filed

by appellants. The first appeal was admitted for hearing on

01.12.2018. Thereafter, stay application has been filed on

20.07.2021 without any change in circumstances. Appellants'

avertments in the application and in subsequent additional

affidavit without any specification is that respondent No.1 is trying

to sell the property in question, and such avertments have been

controverted and denied by respondents.

The stay application is not bona fide and suffers from lack of

details. As such the stay application is dismissed.

(SUDESH BANSAL),J

SACHIN /41

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