Smt Pushpa Mathur vs Smt Santosh Somani
2022 Latest Caselaw 6905 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                   S.B. Civil Second Appeal No. 312/2016

                                   Smt Pushpa Mathur
                                                                                                      ----Appellant
                                                                       Versus
                                   Smt Santosh Somani
                                                                                                    ----Respondent

For Appellant(s) : Mr. Kapil Gupta For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

31/10/2022 The instant second appeal arises against the eviction decree

passed in Civil Suit No.89/2009, by the Court of Civil Judge

(Senior Division), Dataramgarh, Sikar vide judgment and decree

dated 09.11.2011, which has been affirmed in first appeal vide

judgment and decree dated 01.06.2016.

There is no stay order passed against execution of the

eviction decree, therefore, counsel for appellant seeks a week's

time to update his instructions from his client as also about the

status of execution.

Registrar (Judicial) is also directed to seek the report about

execution of the impugned decree before the next date.

List again on 09.11.2022 in "supplementary list".

(SUDESH BANSAL),J

SACHIN/1

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