Kailash S/O Shri Prabhunarayan vs Laxminarayan S/O Roogha
2022 Latest Caselaw 1903 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                 S.B. Civil First Appeal No. 478/2020

                                    Kailash S/o Shri Prabhunarayan & Anr.
                                                                                                    ----Appellants
                                                                      Versus
                                   Laxminarayan S/o Roogha
                                                                                                   ----Respondent

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

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

02/03/2022

The appellants have filed this first appeal assailing the

judgment and decree dated 20.11.2019 whereby and whereunder

plaintiff's suit for declaration in relation to adoption of respondent

No.1 has been dismissed.

Issue notice of appeal as well as stay application.

Call for the record.

In the meanwhile, the parties are directed not to create any

third party interest in the suit property.

It is informed that Mr. Nawal Singh Sikarwar, Advocate is

passed away therefore, the name of Mr. Ashwani Kumar

Kushwaha, Advocate be shown in the cause list as counsel for

appellants in place of Mr. Nawal Singh Sikarwar, Advocate.

(SUDESH BANSAL),J

SAURABH/10

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