Neelesh Kumar @ Bablu Son Of Bhanu ... vs Shashi Tiwari D/O Shri Vishwanath ...
2022 Latest Caselaw 2105 Raj/2

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                      BENCH AT JAIPUR

                                                 S.B. Civil First Appeal No. 135/2022

                                   Neelesh Kumar @ Bablu Son Of Bhanu Prakash Tiwari
                                                                                                        ----Appellant
                                                                      Versus
                                   Shashi Tiwari D/o Shri Vishwanath Tiwari Wife Of Deendayal
                                   Sharma, & Ors.
                                                                                                     ----Respondents

For Appellant(s) : Ms. Nidhi Khandelwal through VC Ms. Chhaya Rani For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

09/03/2022

Appellant-defendant has filed this first appeal against

judgment and decree dated 06.01.2022 passed by Additional

District Judge, Dholpur in Civil Suit No.65A/2011 whereby and

whereunder appellant has directed to hand over the possession of

disputed land to respondents-plaintiffs.

Heard.

Admit.

Call for the record.

Issue notice of appeal as well as stay application.

Heard on stay application.

Having considered the facts and circumstances of the case,

execution of impugned judgment and decree for possession

against appellant shall remain stayed.

(SUDESH BANSAL),J

SAURABH/12

Powered by TCPDF (www.tcpdf.org)