Sampat Ram S/O Late Shri Hanuman vs Sudarshan Kumar Birla S/O Late ...
2022 Latest Caselaw 7162 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR
                                                     S.B. Civil Second Appeal No. 208/2020

                                   Sampat Ram S/o Late Shri Hanuman
                                                                                                       ----Appellant
                                                                         Versus
                                   Sudarshan Kumar Birla S/o Late Shri Laxminiwas Birla,
                                                                                                     ----Respondent

                                   For Appellant(s)           :     None present
                                   For Respondent(s)          :     Mr. Dhoop Singh Poonia

HON'BLE MR. JUSTICE SUDESH BANSAL Order 10/11/2022

No one has appeared on behalf of appellant.

Learned counsel for respondent pointed out that the eviction

suit filed in respect of Nohra in question was dismissed by the trial

court vide judgment and decree dated 28.11.2017 but has been

decreed in appeal vide judgment and decree dated 04.02.2020 by

the first appellate court.

This Court, vide order dated 17.02.2021, stayed the

execution of impugned judgment and decree dated 04.02.2020

passed by the Additional District Judge, Chirawa, Jhunjhunu in

Civil Regular Appeal No.21/2017.

Learned counsel for respondent submits that appellant is

defaulter in not making payment in compliance of order dated

18.02.2022.

Respondent is free to move application in this respect.

It transpires that the second appeal is yet to be heard for

admission. Let this second appeal be listed for 'admission' on

16.01.2023.

(SUDESH BANSAL),J

TN/73

Powered by TCPDF (www.tcpdf.org)