Smt. Vimla W/O Shri Bihari Sharan ... vs Anilkant S/O Late Shri Radheshyam ...
2023 Latest Caselaw 248 Raj/2

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                      BENCH AT JAIPUR

                                                      S.B. Civil First Appeal No. 3/2023

                                   Smt. Vimla W/o Shri Bihari Sharan Mittal & Ors.
                                                                                                     ----Appellants
                                                                       Versus
                                   Anilkant S/o Late Shri Radheshyam Ji
                                                                                                    ----Respondent

For Appellant(s) : Mr. J. P. Goyal Sr.Adv. Assisted by Ms. Jyoti Swami Adv., Ms. Deeksha Mittal, Adv., Ms. Sakshi Tiwari, Adv.

For Respondent(s) : Mr. Harsh Sharma, Adv.

HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA

Order

09/01/2023

Issue notice to the respondent No.2 of the appeal as well as

of the stay application.

Call for the record.

List after four weeks.

Meanwhile, operation of the impugned judgment dated

03.11.2022 passed by the trial court in civil suit No.67/2020

(15/2003) shall remain stayed.

(NARENDRA SINGH DHADDHA),J

Seema/34

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