Rajasthan High Court - Jaipur
Parmanand @ Uchchhab Lal vs Modulals/O Ghansilal on 29 November, 2019
Author: Mahendar Kumar Goyal
Bench: Mahendar Kumar Goyal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil First Appeal No. 978/2019
S.B. Civil Misc. Stay Application No. 3956/2019
Parmanand @ Uchchhab Lal
----Appellant
Versus
Modulals/o Ghansilal
----Respondent
For Appellant(s) : Mr. Mahesh Sharma For Respondent(s) : Mr. Madhusudan Rajpurohit for Ms. Alankrita Sharma HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Order 29/11/2019 Heard learned counsels for the parties. Admit. Notice need not be issued as the respondent is already represented by his counsel. Record of learned court below be summoned.
The respondent is restrained from alienating property in dispute during pendency of the first appeal.
The stay application stands disposed of.
(MAHENDAR KUMAR GOYAL),J Sudha/35 (Downloaded on 07/06/2021 at 05:08:55 AM) Powered by TCPDF (www.tcpdf.org)