Rajasthan High Court - Jaipur
Kunj Bihari vs Naresh Kumar Sahani And Others on 19 March, 2012
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
In the High Court of Judicature for Rajasthan at Jaipur Bench Jaipur S.B.Civil Misc. Stay Application No.254 of 2011 in S.B.Civil Misc. Appeal No.352 of 2011 Kunj Bihari vs Naresh Kumar Sahani and ors Date of Order : 19.3.2012 HON'BLE MS. JUSTICE BELA M. TRIVEDI Mr.R.K.Agarwal Sr. Advocate with Mr Alok Chaturvedi for the appellant Mr. Sukriti Kasliwal for the respondent No.1. Mr.BP Verma for respondent No.4 Mr.Rajesh Moondia for the JDA By the Court:
1.Heard learned counsel for the parties.
2.Having regard to the facts and circumstances of the case and more particularly to the fact that the appellant-defendant No.4 does not prima facie appear to have been duly served, the execution and implementation of the impugned judgment and decree is stayed till the pendency of the appeal.
3.Application stands disposed of.
(BELA M. TRIVEDI) J.
om/P.2/254 misc. stay 2011 19march 2012 final.doc All corrections made in the judgment/order have been incorporated in the judgment/order being emailed. Om Prakash PA