Lohdakya S/O Khyali (Deceased) vs Kaluram S/O Chainaram
2022 Latest Caselaw 3834 Raj/2

                                                             (1 of 1)                                   [CFA-232/2022]


                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil First Appeal No. 232/2022

                                   Lohdakya S/o Khyali (Deceased)
                                                                                                       ----Appellant
                                                                        Versus
                                   Kaluram S/o Chainaram,
                                                                                                     ----Respondent

For Appellant(s) : Mr. Ravi Kant Sharma For Respondent(s) :

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Order

13/05/2022

Heard. Admit.

Issue notice to the respondent, returnable within four weeks.

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

of impugned judgment and decree dated 31.03.2022 in civil suit

No.135/2012 (CIS No.653/2014) shall remain stayed with further

direction that both parties shall not alienate and create third party

rights qua the property in question.

(MADAN GOPAL VYAS),J

ANIL SHARMA /38

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