Smt Reshma Devi And Ors vs Lrs Of Khoob Chand
2022 Latest Caselaw 3818 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil First Appeal No. 219/2018

1. Smt. Reshma Devi W/o Late Manohar Lal Gakhreja Sindhi, Resident Of 170B, Shakti Nagar, Udaipur.

2. Mukesh Kumar S/o Late Manohar Lal Gakhreja Sindhi, Resident of 170-B, Shakti Nagar, Udaipur.

3. Yogesh Kumar S/o Late Manohar Lal Gakhreja Sindhi, Resident of 170B, Shakti Nagar, Udaipur.

----Appellants Versus LR;s of Khoob Chand S/o Trilok Chand Ji Gakhreja

----Respondent

For Appellant(s) : Mr. Jitendra Mohan For Respondent(s) : Mr. Mohan Choudhary on behalf of Mr. Manoj Bhandari, Sr. Adv

HON'BLE MR. JUSTICE RAMESHWAR VYAS

Order

10/03/2022

Heard learned counsel for the parties on stay petition.

Meanwhile and till final disposal of the appeal, the effect,

operation and execution of the impugned judgment and

preliminary decree dated 23.12.2017 passed by learned District

Judge, Udaipur in Civil Original Suit No. 212/2016 (CIS No.

2490/2014) titled as "Smt. Reshma Devi & Ors. Vs. Khoob Chand

through LR's" shall remain stayed.

Hence the stay petition is disposed of, accordingly.

(RAMESHWAR VYAS),J 76-rahul arya/-

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