RAMJI LAL Vs. BADRI NARAYAN
LAWS(RAJ)-2009-1-42
HIGH COURT OF RAJASTHAN
Decided on January 22,2009

RAMJI LAL Appellant
VERSUS
BADRI NARAYAN Respondents

JUDGEMENT

- (1.) HEARD learned counsel for the appellant on the stay application. Issue notice of the stay application. Notice be given 'dasti' to the counsel for the appellant as prayed. In regard to the disputed property under appeal, both the parties would maintain status-quo till next date. This order shall be operative only after service of the notices upon the respondents.;


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