Ankit Kumar vs Smt. Madhubala
2023 Latest Caselaw 915 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil First Appeal No. 26/2023 Ankit Kumar

----Appellant

Versus

Smt. Madhubala

----Respondent

For Appellant(s) : Mr. Sandeep Saruparia Mr. Nikhil Ajmera For Respondent(s) : Mr. BL Choudhary (caveator)

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Order

23/01/2023

Heard.

Admit.

Learned counsel Mr. B.L. Choudhary appeared on behalf of

the respondent No.1 as caveator.

Issue notice to the respondent Nos. 2 & 3. Issue notice of

stay application also, returnable within a period of four weeks.

Till then, effect and operation of the judgment and decree

dated 03.11.2022 passed by the Additional District Judge, No.03,

Bhilwara, in Civil Regular Case No.86/2014 tilted as Smt.

Madhubala Vs. Balkrishan & Ors. shall remain stayed and status

quo, as it exists today, with regard to title and possession of suit

property shall be maintained by both the parties.

Call for the record.

Office is directed to tag the caveat filed by Mr. B.L

Choudhary, learned counsel for the respondent.

(2 of 2) [CFA-26/2023]

List the matter after four weeks.

(MADAN GOPAL VYAS),J 16-neha/-

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