Tanveer Ahmad Khan & Ors vs Shakeel Ahmad Khan & Anr
2022 Latest Caselaw 99 j&K/2

                                                              S. No. 60
                                                              Suppl. List. 1
    IN THE HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
                       AT SRINAGAR

                             CM No. 560/2022 in
                              RFA No. 5/2022

Tanveer Ahmad Khan & Ors.                                    ...Petitioner(s)

Through: Mr. Faheem Nisar Shah, Adv.

                                      Vs.

Shakeel Ahmad Khan & Anr.                                   ...Respondent(s)

Through:

CORAM:
            HON'BLE MR JUSTICE TASHI RABSTAN, JUDGE
                                ORDER

15.02.2022 CM No. 560/2022 An application has been moved seeking extension of time for annexing/depositing the requisite court fee with the appeal. In view of the grounds urged therein, the appellants are permitted to deposit the requisite court fee with the Registry of this court during the course of this week.

CM is disposed of.

RFA No. 5/2022 CM No. 561/2022

Notice to the respondents returnable within four weeks. Requisite steps for service within one week.

In the meanwhile, subject to objections and till next date of hearing, the impugned judgment dated 30.12.2021 is stayed.

List on 13th April 2022.

(TASHI RABSTAN) JUDGE SRINAGAR 15.02.2022 Altaf