Dileep Kumar Patidar S/O Shri ... vs Sitaram S/O Shri Banshi
2022 Latest Caselaw 6463 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                       S.B. Civil First Appeal No. 232/2019

                                   Dileep Kumar Patidar S/o Shri Geeta Prakash
                                                                                                          ----Appellant
                                                                             Versus
                                   Sitaram S/o Shri Banshi & Ors.
                                                                                                       ----Respondents

For Appellant(s) : Mr. Rajesh Sharma

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

29/09/2022

Heard.

Admit.

Issue notice to respondent.

Record be summoned.

Learned counsel for the appellant submits that respondent-

plaintiff has initiated execution proceedings. Therefore in the

meanwhile, execution of impugned judgment decree dated

15.12.2018 passed by District Judge (Family court)

Sawaimadhopur in civil suit no.121/17(54/13) shall remain

stayed. However, appellant is restrained from creating any third

party interest.

(SUDESH BANSAL),J

CHHAYA AWASTHI /8

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