Vikas vs Surendra Kumar
2022 Latest Caselaw 12559 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil First Appeal No. 460/2022

Vikas

----Appellant Versus Surendra Kumar

----Respondent

For Appellant(s) : Mr. Ramawatar Singh For Respondent(s) :

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Order

19/10/2022

Heard.

Admit.

Issue notice to the respondents, returnable within a period of

six weeks.

Till then, effect and operation of impugned judgment and

decree dated 03.09.2022 passed by learned Additional District

Judge, Nohar in Civil Original suit No.09/2017(Surendra Kumar Vs.

Vikas) shall remain stayed.

(MADAN GOPAL VYAS),J 117-neha/-

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