Aduram vs Purkharam
2023 Latest Caselaw 1051 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil First Appeal No. 4/2023

Aduram

----Appellant Versus Purkharam

----Respondent

For Appellant(s) : Mr. Sajjan Singh Rajpurohit Mr. Manish Bhunwal For Respondent(s) :

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Order

25/01/2023

Heard.

Admit.

Issue notice to the respondents. Issue notice of stay

application also, returnable within a period of four weeks.

Till then, effect and operation of impugned judgment and

decree dated 24.11.2022 passed by the learned Additional District

Judge No.7, Bikaner in Civil Original Case NO.190/2020 (CIS

No.3471/2014) (Purkharam Vs. Keshuram & Ors.) shall remain

stayed.

Call for the record.

(MADAN GOPAL VYAS),J 11-neha/-

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