Rajasthan High Court - Jaipur
Girraj Prasad & Ors vs Smt. Tara Devi & Ors.-Respondents on 9 October, 2014
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.1953/2014 In S.B. Civil Second Appeal No.268/2014 Girraj Prasad & Ors.-Appellants Versus Smt. Tara Devi & Ors.-Respondents Date of Order-::-09.10.2014 Hon'ble Ms. Justice Bela M. Trivedi Mr. R.K. Daga, for appellants. Mr. Bipin Gupts, for respondents.
Heard the learned counsels for the parties.
The appeal has been admitted on the substantial questions of law. Hence, the parties are directed to maintain status-quo as regards the possession and alienation or creating third party interest in the property, till the pendency of the appeal. It is further directed that the trial court shall be at liberty to prepare the final decree, however shall not execute the same, till the pendency of the appeal. The stay application stands disposed of. At this juncture, learned counsel Mr. Bipin Gupta for the respondents seeks liberty to file application for mesne-profits. It is needless to say that the respondents may file any application as may be permissible under the law. (Bela M. Trivedi) J.
R.Vaishnav
38. All corrections made in the judgment/order have been incorporated in the judgment/order being emailed. Ramesh Vaishnav-Personal Assistan