Uday Singh S/O Late Shri Narayan vs Vipin Kumar S/O Shri Brijmohan
2022 Latest Caselaw 2078 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                       S.B. Civil First Appeal No. 202/2021
                                   Uday Singh S/o Late Shri Narayan (deceased) through LRs.
                                                                                                         ----Appellant
                                                                          Versus
                                   Vipin Kumar S/o Shri Brijmohan
                                                                                                       ----Respondent

For Appellant(s) : Mr. Bipin Gupta For Respondent(s) : Mr. Satya Pal Poshwal

HON'BLE MR. JUSTICE SUDESH BANSAL Order

08/03/2022

The appellants-defendants have filed this first appeal assailing the

judgment and decree dated 04.12.2020 in civil suit No.17/2011 passed

by Additional District Judge No.1, Bayana, District Bharatpur for specific

performance.

Heard learned counsel for both parties.

Admit.

Record has already been received.

Respondent-plaintiff has already put in appearance, no need to

issue notice.

Heard on stay application aslo.

Having considered the facts and circumstances of the case, it is

hereby directed that during pendency of first appeal, the execution of

impugned judgment and decree dated 04.12.2020 shall remain stayed

with further direction that both parties shall maintain status quo as to

alienation and possession of the property in question.

With the aforesaid, stay application stands disposed of.

(SUDESH BANSAL),J

TN/23

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