Ramnath S/O Ghasi vs Laxman S/O Khana
2022 Latest Caselaw 6850 Raj/2

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                      BENCH AT JAIPUR

                                                 S.B. Civil Second Appeal No.233/2022

                                   Ramnath S/o Ghasi & Ors.
                                                                                                     ----Appellants
                                                                      Versus
                                   Laxman S/o Khana & Ors.
                                                                                                   ----Respondents

For Appellant(s) : Mr. Amit Dadhich For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

20/10/2022

Heard.

Admit.

Issue notice to respondents.

On request of counsel for appellants, service of notice upon

respondent Nos.2 to 7, who are proforma respondents, is

dispensed with.

Issue notice to respondent No.1-plaintiff only.

Record of both courts below be summoned.

In the meanwhile, execution of impugned judgment dated

25.07.2022 shall remain stayed and both parties shall maintain

status quo as to alienation and possession of the property in

question, as it exists today.

(SUDESH BANSAL),J

SAURABH/9

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