Bheru Thr Lrs And Anr vs Mukesh Kumar And Ors
2022 Latest Caselaw 2616 Raj/2

                                               HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           BENCH AT JAIPUR

                                                     S.B. Civil First Appeal No. 597/2018

                                    Bheru S/o Ladhiya through LRs And Anr.
                                                                                                       ----Appellants
                                                                        Versus
                                    Mukesh Kumar And Ors.
                                                                                                     ----Respondents

For Appellant(s) : Mr. Manoj Kumar Bhardwaj For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

29/03/2022

Appellant-plaintiffs have filed this first appeal, assailing

judgment and decree dated 27.03.2018 passed by Additional

District Judge No.2, Jaipur in Suit No.23/2018 whereby suit for

declaration and permanent injunction as to declare the sale deed

dated 28.02.2011 as null and void, has been dismissed.

Heard.

Admit.

Notice of hearing of appeal be issued to respondents.

Notices be filed in two sets, one to be served by ordinary

process and another by registered post.

This Court vide judgment dated 12.07.2018 passed interim

stay order restraining respondents not to alienate or create third

party interest in suit property. The interim stay order dated

12.07.2018 shall remain continue.

(SUDESH BANSAL),J

NITIN /22

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