Dhap Kunwar vs Kalyan Singh
2022 Latest Caselaw 12486 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil First Appeal No. 467/2021

1. Dhap Kunwar D/o Dungar Singh, Aged About 60 Years, Shri Sela, Tehsil Bali, District Pali

2. Santosh Kunwar D/o Dungar Singh, Aged About 55 Years, Shri Sela, Tehsil Bali, District Pali

3. Chandra Kunwar D/o Dungar Singh, Aged About 75 Years, Shri Sela, Tehsil Bali, District Pali

4. Dariya Kunwar D/o Dungar Singh, Aged About 65 Years, Shri Sela, Tehsil Bali, District Pali

----Appellants Versus

1. Kalyan Singh S/o Dungar Singh, Sela, Tehsil Bali, District Pali

2. Ashok Kanwar D/o Kalyan Singh, Shri Sela, Tehsil Bali, District Pali

3. State Of Rajasthan-State, District Collector Pali

----Respondents

For Appellant(s) : Mr. Shreyansh Mardia For Respondent(s) : Mr. Vikram Choudhary

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Order

18/10/2022

Heard.

Admit.

Mr. Vikram Choudhary, learned counsel appears for the

respondent Nos. 1 & 2.

Issue notice to the respondent No.3. Issue notice of stay

application also, returnable within a period of six weeks.

Till then, effect and operation of the impugned judgment

dated 06.08.2021 passed by learned Additional District Judge,

(2 of 2) [CFA-467/2021]

Bali, District-Pali in Civil Original Suit No.66/2011 shall remain

stayed.

(MADAN GOPAL VYAS),J 10-neha/-

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