Noor Mohammad Shah vs Abdul Rehman Reshi
2022 Latest Caselaw 512 j&K/2

Citation : 2022 Latest Caselaw 512 j&K/2
Judgement Date : 5 May, 2022

Jammu & Kashmir High Court - Srinagar Bench

Noor Mohammad Shah vs Abdul Rehman Reshi on 5 May, 2022

                                                                           S. No. 49
                                                                           Suppl.-1 Cause List
               IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                  AT SRINAGAR
                                           RFA No. 14/2022
                                           CM No. 2218/2022
                                          Caveat No. 643/2022

         Noor Mohammad Shah                                                  ...Appellant(s)

         Through: Mr. Miraj-ud-Din Kathu, Adv.
                                                  Vs.

         Abdul Rehman Reshi                                                ...Respondent(s)

         Through: Mr. B. A. Bashir, Sr. Adv. with Ms. Asifa Bidli, Adv.
         CORAM:
           HON'BLE MR JUSTICE VINOD CHATTERJI KOUL, JUDGE
                                              ORDER

05.05.2022 With the appearance of learned senior counsel for the respondent/caveator, caveat stands discharged.

This appeal is against the judgment dated 21.04.2022, passed by the Principal District Judge, Pulwama, whereby suit filed by the respondent herein has been decreed.

Learned senior counsel for the respondent has raised objections regarding the maintainability of this appeal on the ground that the appellant has neither challenged the decree nor deposited the Court fee of decreetal amount.

Learned counsel for the appellant submits that at the time when the appeal was filed, the decree sheet was not prepared. He seeks and is granted a week's time to file decree sheet.

Learned counsel for the appellant shall address arguments on the maintainability of this appeal on the next date of hearing.

List this matter on 18.05.2022.

Meanwhile, status quo as on date shall be maintained.

(VINOD CHATTERJI KOUL) JUDGE SRINAGAR 05.05.2022 Manzoor MANZOOR UL HASSAN DAR 2022.05.07 09:48 I attest to the accuracy and integrity of this document