Ajit Yadav Son Of Shri Surendra ... vs Chandra Shekhar, Son Of Shri Harsh ...
2022 Latest Caselaw 5038 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                   S.B. Civil First Appeal No. 368/2022

                                   Ajit Yadav Son Of Shri Surendra Singh Yadav & ors.
                                                                                                           ----Appellants
                                                                       Versus
                                   Chandra Shekhar, Son Of Shri Harsh Lal (Deceased) & Ors
                                                                                                     ----Respondents

For Appellant(s) : Mr. Ashwani Kumar Chobisa For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

21/07/2022

Appellants-defendants have preferred this first appeal

assailing the judgment and decree dated 25.04.2022, whereby

and whereunder their sale deeds dated 12.04.2006 and

31.01.2007, have been cancelled.

Heard.

Admit.

Issue notice to respondents.

Call for the record.

In the meanwhile and till further orders, the operation of the

impugned judgment and decree dated 25.04.2022 shall remain

stayed with further direction that both parties shall maintain

status quo in relation to the property in question, as it exists

today.

(SUDESH BANSAL),J

SACHIN /15

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