Rajendra Mehta vs Jagdish Narayan And Ors
2022 Latest Caselaw 3488 Raj/2

                                                                (1 of 1)                                    [CFA-599/2017]


                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                      S.B. Civil First Appeal No. 599/2017

                                   Rajendra Mehta
                                                                                                           ----Appellant
                                                                           Versus
                                   Jagdish Narayan And Ors
                                                                                                        ----Respondent

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

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Order

02/05/2022

Appellant-defendant has filed this appeal feeling aggrieved by the

judgment and decree dated 06.05.2017 passed in civil suit

No.118/2007 (N.C.V. No.1783/2014) by District Judge, Jaipur whereby

and whereunder while decreeing the respondent-plaintiff's suit, the

registered sale deed of the appellant-defendant No.2 dated 29.11.2006

has been declared as null and void.

Heard learned counsel for appellant.

Issue notice to respondents for appeal as well as stay application.

Call for record.

In the meanwhile and till further orders, operation of impugned

judgment and decree dated 06.05.2017 shall remain stayed with further

direction that both parties shall maintain status quo as to alienation and

possession of the property in question, as it exists today.

(MADAN GOPAL VYAS),J

ANIL SHARMA /45

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