Madan Singh vs Bhagwan Singh
2022 Latest Caselaw 12698 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil First Appeal No. 207/2019

Madan Singh

----Appellant Versus Bhagwan Singh

----Respondent

For Appellant(s) : Mr. R.C. Joshi For Respondent(s) : Mr. Sushil Bishnoi

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Order

21/10/2022

Mr. Sushil Bishnoi, learned counsel appears for the

respondent submits that copy of the memo of appeal as well as

the application under Section 5 of the Limitation Act has not been

supplied to him.

Learned counsel appearing for the appellant is directed to

supply the same to learned counsel appearing for the respondent.

Learned counsel appearing for the respondent prays for and

is granted four weeks' time to file reply to the application under

Section 5 of the Limitation Act.

List the matter after four weeks.

Till then, if the appellant deposits a sum of Rs. 2 lacs within

a period of one month from today in the trial court or pay the

same directly to the respondent, effect, operation and execution of

the impugned judgment and decree dated 15.02.2018 passed by

learned Additional District Judge No.1, Hanumangarh in Civil Suit

(2 of 2) [CFA-207/2019]

No.101/2011(CIS No.513/2014) and execution proceedings in

Execution Petition No.36/2018 pending before learned Additional

District Judge No.1, Hanumangarh shall remain stayed.

(MADAN GOPAL VYAS),J 19-neha/-

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