Pradeep Kumar S/O Vishambhar ... vs Buddharam S/O Shri Bahadur
2022 Latest Caselaw 7195 Raj/2

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                      BENCH AT JAIPUR

                                                S.B. Civil Second Appeal No. 565/2018

                                   Pradeep Kumar S/o Vishambhar Dayal Sharma
                                                                                                      ----Appellant
                                                                      Versus
                                   Buddharam S/o Shri Bahadur & Ors.
                                                                                                   ----Respondents

For Appellant(s) : Mr. Jitendra Mitrucka For Respondent(s) : Mr. Narpat Singh

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

This second appeal has been filed by appellant-plaintiff under

Section 100 CPC assailing the judgment and decree dated

29.08.2019 passed in Civil Appeal No.100/2018 by the Court of

Additional District & Sessions Judge, No.2, Kotputli, District Jaipur

wherein the appeal was dismissed affirming the judgment and

decree dated 02.04.2011 passed in Civil Suit No.80/2007 by the

Court of Civil Judge (JD) & Judicial Magistrate, Kotputli, District

Jaipur whereby and whereunder the suit filed by the plaintiff for

permanent injunction and demolition of illegal construction has

been dismissed.

Record has already been received.

Heard.

Respondents seek time to argue the matter.

Having considered the facts and circumstances, both parties

are directed to maintain status quo in respect of the property in

question as it exists today.

List after eight weeks.

(SUDESH BANSAL),J

SAURABH/64

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