Smt Rukma Devi And Ors vs Smt Kamla And Ors
2022 Latest Caselaw 6461 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                       S.B. Civil First Appeal No. 587/2017

                                   Smt Rukma Devi And Ors
                                                                                                         ----Appellants
                                                                          Versus
                                   Smt Kamla And Ors
                                                                                                       ----Respondents

For Appellant(s) : Mr. Peush Nag

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

29/09/2022

Heard.

Admit.

Issue notice to respondents.

Record has already been summoned.

In the meanwhile, execution and operation of the impugned

judgment dated 28.04.2017 shall remain stayed, and both parties

shall maintain status-quo in relation to property in question.

(SUDESH BANSAL),J

CHHAYA AWASTHI /3

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