Vajya Adopted Son Of Late Shri ... vs Kamlesh S/O Jairam
2022 Latest Caselaw 4034 Raj/2

                                               HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           BENCH AT JAIPUR

                                                   S.B. Civil First Appeal No. 240/2022

                                    Vajya Adopted Son Of Late Shri Jinsi,
                                                                                                       ----Appellant
                                                                        Versus
                                    Kamlesh S/o Jairam,
                                                                                                     ----Respondent

For Appellant(s) : Mr. Saransh Saini For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

23/05/2022 Appellant-plaintiff has filed this first appeal, assailing the

judgment and decree dated 01.12.2021 whereby civil suit seeking

cancellation of registered sale deed dated 10.04.2013 has been

dismissed.

Heard.

Appeal is admitted.

Issue notice to respondents.

Call for the record.

In the meanwhile, respondents are directed to maintain

status quo as to alienation of the suit property.

(SUDESH BANSAL),J

NITIN /19

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