Bhag Singh S/O Jagan Singh Alias ... vs Laxmi Kant Tiwari S/O Dhawarika ...
2022 Latest Caselaw 2040 Raj/2

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                      BENCH AT JAIPUR

                                                 S.B. Civil First Appeal No. 123/2022

                                   Bhag Singh S/o Jagan Singh Alias Firangi, & Anr.
                                                                                                      ----Appellants
                                                                      Versus
                                   Laxmi Kant Tiwari S/o Dhawarika Prasad, & Ors.
                                                                                                   ----Respondents

For Appellant(s) : Mr. Prakash Chandra Jain with Mr. Zeeshan Khan For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

07/03/2022

Appellants-defendants No.4 and 5 have assailed the

judgment and decree dated 23.11.2021 whereby the respondents-

plaintiffs suit for specific performance has been decreed.

Heard.

Admit.

Issue notice of appeal as well as stay application.

Call for the record.

Heard on stay application.

Having considered facts and circumstances of the case,

execution of impugned decree shall remain stayed and parties are

directed to maintain status quo as to alienation and possession of

the property in question.

(SUDESH BANSAL),J

SAURABH/17

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