Hardayal Singh vs State Of Rajasthan
2022 Latest Caselaw 12216 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil First Appeal No. 358/2022

Hardayal Singh S/o Sh. Bhagwan Singh, Aged About 41 Years, R/ o Village Bamnu, Tehsil Phalodi, Distt. Jodhpur, Rajasthan Through Power Of Attorney Holder Sh. Moti Singh S/o Kanwaraj Singh, Aged 43 Year, R/o Village Khubadiya, Tehsil Gadra Road, Distt. Barmer Rajasthan.

----Appellant Versus

1. State Of Rajasthan, Through Chief Secretary Department Of Finance, Govt. Of Rajasthan Jaipur.

2. Inspector General, Registration And Stamp Department, State Of Rajasthan, Ajmer.

3. Sub Registrar, Registration And Stamp Department, Barmer, Distt. Barmer.

4. Sh. Gulab Singh S/o Sh. Parbat Singh, B/c Rajput, R/o Village Phalsund, Tehsil Pokaran, Distt. Jaisalmer.

                                                                ----Respondents


For Appellant(s)           :    Mr. Rajendra Singh Shekhawat
For Respondent(s)          :



              HON'BLE MR. JUSTICE FARJAND ALI

                                    Order
11/10/2022

Learned counsel for the appellant is directed to supply a copy

of the memo of appeal along with annexures as well as copy of

application filed under Section 5 of the Limitation Act to Mr.

Sandeep Shah, learned AAG, during the course of the day.

Notice be issued to respondent No.4 only, returnable on

25.11.2022.

Mr. Rajendra Singh Shekhawat, counsel for the appellant

submits that in matters of identical nature the co-ordinate

Benches of this Court has passed interim order in favour of the

(2 of 2) [CFA-358/2022]

buyer and subsequent purchasers. Copy of which has been placed

on record.

In this view of the matter, it is directed that till further

orders, the effect and operation of the impugned judgment and

decree dated 04.07.2018 passed by learned Additional District &

Sessions Judge No.2, Barmer in Civil Original Suit No.1/2017 shall

remain stayed.

(FARJAND ALI),J 77-Samvedana/-

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