Mohammad Shafi Bhat vs Mohammad Ismail Ganai
2022 Latest Caselaw 49 j&K/2

                                                                                          Sr. No.73

                      IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                         AT SRINAGAR
                                      (Through Virtual Mode)

                                         CM No.340/2022 in
                                          RFA No.3/2022
                                          CM No.341/2022
                                         Cavt. No.103/2022
                     Mohammad Shafi Bhat                   ...Petitioner(s)/Appellants.
                     Through:       Mr. M. Y. Bhat, Sr. Advocate, with Mr. Faizan Majid, Adv.
                                                           Vs.
                     Mohammad Ismail Ganai                                      ....Respondent(s)
                     Through:       None.
                     CORAM:
                     HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE

                                                        ORDER

04.02.2022 CM No.340/2022 For the reasons detailed in the application, the same is allowed and the requirement of affixing the court fee is dispensed with for the time being and the petitioner shall make good the deficiency with two weeks after the normal functioning resumes.

Application stands disposed of. RFA No.3/2022 CM No.341/2022

Caveat shall stand discharged. Notice in the main as well as in the CM returnable within four weeks. Requisite steps for service within one week.

In the meantime, subject to objections and till next date of hearing, the impugned judgment and decree dated 21.01.2022 shall remain stayed.

List on 6th May, 2022.

(TASHI RABSTAN) JUDGE Srinagar 04.02.2022 Abdul Qayoom, Secy.

ABDUL QAYOOM LONE 2022.02.04 16:33 I attest to the accuracy and integrity of this document