Rajasthan High Court - Jodhpur
Ghanshyam vs Om Prakash on 21 February, 2019
Author: P.K. Lohra
Bench: P.K. Lohra
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil First Appeal No. 78/2019
Ghanshyam S/o Ganeshlal, Aged About 78 Years, B/c Brahmin
Vyas, R/o Railmagra, Tehsil Railmagra, District Rajsamand.
----Appellant
Versus
1. Om Prakash S/o Ganeshlal Brahmin Vyas, R/o Railmagra,
Tehsil Railmagra, District Rajsamand.
2. Puranashanker S/o Ganeshlal Brahmain Vyas, R/o Near
Swastik Tookies, Kankroli, Tehsil And District Rajsamand.
3. Gopal Lal S/o Ganeshlal Brahmin Vyas, R/o Railmagra,
Tehsil Railmagra, District Rajsamand.
4. Smt. Basanti Devi D/o Ganeshlal, W/o Bhanwarlal
Brahmin Vyas, R/o Inside Of Suraj Pole, Kankroli, Tehsil
And District Rajsamand.
5. Geeta Devi D/o Ganeshlal, W/o Damodar Lal Brahmin,
R/o Kapasan, Brahmpuri Mohalla, District Chittorgarh.
6. Manohari Devi D/o Ganeshlal, W/o Udailal Brahmin, R/o
Aajaz Nagar, Railmagra, Tehsil Railmagra, District
Rajsamand.
7. Smt. Madulata D/o Ganeshlal, W/o Dinesh Chandra
Brahmin, R/o J.k. Circle, Kankroli, Tehsil And District
Rajsamand.
----Respondents
For Appellant(s) : Mr. Sandeep Saruparia
HON'BLE MR. JUSTICE P.K. LOHRA
Order 21/02/2019 Admit. Issue notice.
Send for the record.
Notice of stay application also.
(Downloaded on 04/06/2021 at 11:57:26 PM)(2 of 2) [CFA-78/2019] In the meanwhile and until next date of hearing, final decree pursuant to impugned judgment may not be drawn.
(P.K. LOHRA),J 23-T.Singh/-
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