Gurubachan Singh Son Of Milkha ... vs Om Prakash Rodha Son Of Gyanchand ...
2022 Latest Caselaw 3636 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                      S.B. Civil First Appeal No. 724/2020

                                   Gurubachan Singh Son Of Milkha Singh,
                                                                                                        ----Appellant
                                                                          Versus
                                   Om Prakash Rodha Son Of Gyanchand Rodha,
                                                                                                      ----Respondent

For Appellant(s) : Mr. Anil Agarwal for Mr. S.S. Sunda For Respondent(s) :

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Order

09/05/2022

Appellant-defendant has filed this first appeal assailing the

judgment and decree dated 17.09.2020 passed by Additional District

Judge No.2 Kishangarhbas, Alwar in Civil Original Suit No. 93/2018

whereby and whereunder civil suit filed by respondent-plaintiff has been

decreed and a decree for specific performance with permanent

injunction has been passed against defendant-appellant.

Heard.

Admit.

Issue notice to respondents.

Record of the trial court be also summoned.

In the meanwhile and until further orders, the effect & execution

of impugned judgment and decree dated 17.09.2020 shall remain

stayed with further direction that both parties shall maintain status quo

with regard to alienation of possession of the property in question as it

exists today.

(MADAN GOPAL VYAS),J

ANIL SHARMA /46

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