Nathu Khan S/O Alarakh Khan vs Ilahibux S/O Kalu Khan
2022 Latest Caselaw 6722 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                   S.B. Civil First Appeal No. 405/2020

                                    Nathu Khan S/o Alarakh Khan
                                                                                                       ----Appellant
                                                                        Versus
                                    Ilahibux S/o Kalu Khan
                                                                                                     ----Respondent

For Appellant(s) : Mr. Pankaj Sharma For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL Order 17/10/2022 Appellants-plaintiffs have preferred this first appeal against

the judgment and decree dated 17.12.2019 passed by Additional

District Judge, Dudu, District Jaipur in suit No.84/2018 (04/2004)

whereby and whereunder their civil suit for cancellation of sale

deed dated 05.05.2001 and permanent injunction, has been

dismissed on merits.

Heard.

Admit.

Issue notice to respondents.

Call for the record.

In the meanwhile and till further orders, respondents are

restrained not to transfer the lands in question.

(SUDESH BANSAL),J

NITIN /9

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