Hanuman Das S/O Raghunath Das vs Nanudas S/O Bhuradas
2022 Latest Caselaw 6401 Raj/2

                                               HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           BENCH AT JAIPUR

                                                   S.B. Civil First Appeal No. 525/2022

                                    Hanuman Das S/o Raghunath Das
                                                                                                      ----Appellant
                                                                       Versus
                                    Nanudas S/o Bhuradas
                                                                                                    ----Respondent

For Appellant(s) : Mr. Asgar Khan For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL Order

28/09/2022 Appellants-defendants have filed this first appeal, assailing

judgment and decree dated 26.7.2022 passed by Additional

District Judge No.1, Sambharlake, District Jaipur in civil suit

No.9/2012 whereby civil suit for cancellation of adoption deed and

permanent injunction filed by plaintiff, has been decreed.

Heard.

Appeal is admitted.

Issue notice to respondent.

On request of counsel for appellant, service of notice upon

respondent No.2, who is proforma respondent, is dispensed with.

Notices be issued only to respondent No.1-plaintiff.

In the meanwhile, operation of the impugned judgment

dated 26.7.2022 shall remain stayed with further direction that

both parties shall maintain status quo in relation to property in

question affected by the impugned adoption deed.

(SUDESH BANSAL),J

NITIN /15

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