Dileep Kumar Tiwari Son Of Late ... vs Suresh Kumar Sharma Son Of Late ...
2022 Latest Caselaw 1896 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil First Appeal No. 396/2021

                                   Dileep Kumar Tiwari Son Of Late Shri Brijesh Kumar Ji Tiwari
                                   (Dadhich) & Anr.
                                                                                                    ----Appellants
                                                                      Versus
                                   Suresh Kumar Sharma Son Of Late Shir Goverdhan Lal Tiwari
                                                                                                   ----Respondent

                                   For Appellant(s)         :     Mr. Maneesh Sharma
                                   For Respondent(s)        :     Mr. Akash Gupta for Mr. B.L. Agarwal



                                                HON'BLE MR. JUSTICE SUDESH BANSAL

                                                                       Order

                                   02/03/2022

Appellants-plaintiffs have preferred this appeal assailing the

judgment and decree dated 24.08.2021 passed by Additional

District Judge No.2, Jaipur District Jaipur whereby the plaintiffs'

suit for partition and permanent injunction has been dismissed

and the trial court has restrained the defendant not to dispossess

the plaintiffs from Plot No.74, Indira Colony, Banipark, Jaipur

without following due process of law.

The appeal has already admitted for hearing on 21.12.2021.

Having considered the facts and circumstances of the

present case, during the course of appeal, the operation of

impugned judgment dated 24.08.2021 shall remain stayed and

both parties are directed to maintain status quo as to alienation

and possession in relation to the property in question.

Accordingly, the stay application stands disposed of.

(SUDESH BANSAL),J Saurabh/40

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