Bhagwanaram S/O Shri Dularam vs Sheesh Ram S/O Hari Singh
2022 Latest Caselaw 2001 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   S.B. Civil Second Appeal No. 56/2022

                                   Bhagwanaram S/o Shri Dularam
                                                                                                           ----Appellant
                                                                         Versus
                                   Sheesh Ram S/o Hari Singh &Ors.
                                                                                                        ----Respondents

For Appellant(s) : Mr. Ram Charna Sharma For Respondent(s) : Mr. Rajesh Kumar Sharma

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

05/03/2022

Issue notice.

For respondent Nos.1 and 2 Mr. Rajesh Kumar Sharma,

advocate has put in appearance, hence no need to issue notice.

On the request of learned counsel for the appellant service of

notice upon respondent Nos. 3 to 11, who are co-defendants, is

dispensed with.

Service is complete.

Record of courts below be summoned.

In the meanwhile and till further orders, operation of

impugned judgment dated 20.01.2022 passed by

Additional District Judge No.2, Sikar in civil first appeal

No.11/2019 shall remain stayed and both parties shall

maintain status quo as to alienation and possession of the

property in question.

(SUDESH BANSAL),J

TN/7

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