Manoharlal Gupta Son Of Shri ... vs Omprakash Mangal Son Of Late Shri ...
2022 Latest Caselaw 6501 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                      S.B. Civil First Appeal No. 597/2022

                                   Manoharlal Gupta Son Of Shri Ramsahay
                                                                                                         ----Appellant
                                                                         Versus
                                   Omprakash Mangal Son                 Of     Late     Shri     Ramswaroop     Bajaj
                                   (deceased) through Lrs.
                                                                                                      ----Respondents

For Appellant(s) : Mr. Deepak Sharma For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

30/09/2022

Appellant-defendant has preferred the first appeal assailing

the judgment and decree dated 08.09.2022, whereby and

whereunder plaintiff's suit for eviction has been allowed.

Heard.

Admit.

Issue notice to respondents.

Record of trial court be summoned.

In the meanwhile, execution of impugned decree for eviction

dated 08.09.2022 shall remain stayed, subject to continuous and

regular payment of mesne profits @ Rs.10,000/- as directed by

the trial court.

(SUDESH BANSAL),J

SACHIN/26

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