Smt. Suresh Kanwar W/O Shri ... vs Naseer Ahmed S/O Bashir Ahmad
2022 Latest Caselaw 4238 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR
                                                      S.B. Civil First Appeal No.757/2019
                                   Smt. Suresh Kanwar W/o Shri Bhawani Singh Nathawat
                                                                                                        ----Appellant
                                                                         Versus
                                   Naseer Ahmed S/o Bashir Ahmad & Anr.
                                                                                                     ----Respondents

                                   For Appellant(s)             :   Mr. Amit Gupta
                                   For Respondent(s)            :

HON'BLE MR. JUSTICE SUDESH BANSAL Order 27/06/2022

Appellant-defendant No.2-purchaser of the suit property has filed

this first appeal assailing the judgment and decree dated 08.04.2019

passed by the court of Additional District & Sessions Judge No.13,

Jaipur Metropolitan, Jaipur in Civil Suit No.04/2014 whereby and

whereunder respondent-plaintiff's suit for specific performance in

relation to 1/3rd share of plot No.B-159, Bassi Sitarampura, Panipech

Jaipur has been decreed. The appeal has been filed with delay of four

days for which a separate application seeking condonation of delay has

been filed.

For reasons mentioned in the application supported with affidavit,

the same is allowed. Delay is condoned.

Heard.

Admit.

Issue notice to respondents of appeal as well as stay application.

Call for the record.

Till further orders, the execution of the impugned judgment and

decree dated 08.04.2019 shall remain stayed.

(SUDESH BANSAL),J SAURABH/66

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