Smt. Priyanka Punia W/O Shri ... vs Mangi Devi W/O Late Shri Laxmi ...
2022 Latest Caselaw 7478 Raj/2

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                                 S.B. Civil First Appeal No.402/2020

                                   Smt. Priyanka Punia W/o Shri Himanshu Devanda & Anr.
                                                                                                           ----Appellants
                                                                         Versus
                                   Mangi Devi W/o Late Shri Laxmi Narayan & Ors.
                                                                                                         ----Respondents

For Appellant(s) : Mr. Prashant Daga For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

24/11/2022

Appellants-plaintiffs have filed this first appeal feeling

aggrieved by dismissal of the suit for partition vide impugned

judgment dated 11.11.2019 passed in Civil Suit No.642/2019 by

the Court of Additional District Judge No.16, Jaipur Metropolitan,

Jaipur.

Heard.

Admit.

Issue notice to all respondents for hearing of appeal as also

of stay application.

On request of counsel for appellants, notices be issued by

ordinary as well as registered post.

Record of trial court be summoned.

Stay application shall be considered after summoning the

record and service of notices.

(SUDESH BANSAL),J

SAURABH/32

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