Rajasthan High Court - Jaipur
Dinesh Chand Tiwari Son Of Late Shri ... vs Brijesh Chand Tiwari Son Of Late Shri ... on 4 March, 2022
Author: Sudesh Bansal
Bench: Sudesh Bansal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil First Appeal No. 793/2019
Dinesh Chand Tiwari Son Of Late Shri Ganga Shankar Tiwari
----Appellant
Versus
Brijesh Chand Tiwari Son Of Late Shri Ganga Shankar Tiwari
----Respondent
For Appellant(s) : Mr. Maneesh Sharma For Respondent(s) : Mr. Rahul Yaduvanshi Mr. Ashish Tiwari HON'BLE MR. JUSTICE SUDESH BANSAL Order 04/03/2022 Appellant-plaintiff has preferred this first appeal, assailing judgment and decree dated 29.04.2019 passed by the Additional District Judge No.4, Jaipur Metropolitan, Jaipur in civil suit No.68/2003 whereby suit for partition and permanent injunction has been decreed.
Heard.
Admit.
Counsel has put in appearance on behalf of respondents, no need to issue notices.
Record has already been received. In the meanwhile and till further orders, both parties are directed to maintain status quo as it exists today in relation property in question.
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