Kamla Bai vs Rajnandani
2023 Latest Caselaw 4724 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil First Appeal No. 173/2023

Smt. Kamla Bai W/o Late Shri Champa Lal Ji, Aged About 65 Years, B/c Salvi, R/o Village Devli, Tehsil Dungla, District Chittorgarh.

----Appellant Versus

1. Ms. Rajnandani D/o Amba Lal, B/c Dholi, Minor through its Natural Guardian Mother Smt. Geeta Devi W/o Amba Lal Ji, R/o Nangakheda, Teh. Dungla, District Chittorgarh.

2. Amba Lal S/o Ramchandra, B/c Dholi, R/o Nangakheda, Teh. Dungla, District Chittorgarh.

3. Shyam Lal S/o Shankar, B/c Dholi, R/o Bhurkya Kalan, Tehsil Badi Sadari, District Chittorgarh.

4. State of Rajasthan, through the Tehsildar-Cum-Sub Registrar, Dungla, District Chittorgarh.

                                                                   ----Respondents


For Appellant(s)          :     Mr. Sanjay Nahar
For Respondent(s)         :     --

HON'BLE MS. JUSTICE REKHA BORANA

Order

16/05/2023

1. Admit. Issue notice. Issue notice of stay petition also.

Notices be filed in two sets. One set of notices be given

'dasti' to learned counsel for the appellant for service through

registered post, acknowledgement due. Notices be made

returnable within a period of four weeks.

Postal receipts of the 'dasti' notices be filed within a period of

one week from the date of receipt of 'dasti' notices.

2. Call for the record.

(2 of 2) [CFA-173/2023]

3. Meanwhile, effect and operation of the judgment and decree

dated 18.09.2018 passed by Additional District Judge No.1,

Nimbahera, District Chittorgarh in Civil Original Suit No.78/2011

shall remain stayed.

(REKHA BORANA),J 1-Sachin/-

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