Rajasthan High Court - Jaipur
The Amalgamated Yatimkhana Moniya ... vs Deewan Sayed Solat Hussain Ali Khan ... on 12 October, 2022
Author: Sudesh Bansal
Bench: Sudesh Bansal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Second Appeal No.814/2011
The Amalgamated Yatimkhana Moniya Islamiya Khanka Dargaha
----Appellant
Versus
Deewan Sayed Solat Hussain Ali Khan Sajjadansheen Dargaha
Hajrat Khawaja Sahab Haveli Deewan Sahab & Ors.
----Respondents
For Appellant(s) : Mr. M.M. Ranjan, Sr. Advocate assisted by Mr. Lokesh Tiwari For Respondent(s) : Mr. Anil Mehta, Sr. advocate assisted by Mr. Siddharth Bapna and Mr. Banwari Singh HON'BLE MR. JUSTICE SUDESH BANSAL Order 12/10/2022 Having heard counsel for both parties, this Court deems it just and proper to summon the record of both courts below.
List on 08.12.2022.
In the meanwhile, both parties shall maintain status quo in relation to the suit property, as it exists today.
In view of above, application (I.A. No.1/2022) for passing appropriate order on stay application stands disposed of.
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