Sundar Devi vs Kalawati
2022 Latest Caselaw 12256 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Revision Petition No. 135/2022

Sundar Devi

----Petitioner Versus Kalawati

----Respondent

For Petitioner(s) : Mr. Vinod Kumar Sihag

HON'BLE MR. JUSTICE FARJAND ALI

Order

12/10/2022

Issue notice to the respondents returnable on 29.11.2022.

Issue notice of the stay application also.

The notices be given 'dasti' to the learned counsel for the

petitioner.

Learned counsel for the petitioner relied upon the judgment

passed in Pyarelal vs. Shubhendra Pilana reported in (2019) 1

ALL RC 355. Thus, he prayed for interim relief.

Considering the submissions, it is ordered that in the

meantime and until further orders the impugned order dated

22.07.2022 passed by learned Additional District Judge No.2,

Nohar in Civil Suit No.38/2018 shall remain stayed.

(FARJAND ALI),J 15-Ashutosh/-

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