Ghulam Qadir Bhat vs Mohammad Ismayel Bhat
2024 Latest Caselaw 1326 j&K/2

Jammu & Kashmir High Court - Srinagar Bench

Ghulam Qadir Bhat vs Mohammad Ismayel Bhat on 30 August, 2024

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                                         Serial No. 63
                                                                                         Regular list
                    IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                       AT SRINAGAR

                                                        RFA No. 05/2023
                Ghulam Qadir Bhat
                                                                             ..... Appellant/petitioner(s)
                                                     Through: -
                               Mr. Junaid, Advocate vice Mr. Sheikh Mushtaq, Advocate

                                                                  V/s
                Mohammad Ismayel Bhat
                                                                                       ..... Respondent(s)

Through: -

Mr. N. A. Kuchay, Advocate

CORAM:

HON'BLE MS JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE (ORDER) 30.08.2024

In terms of order dated 15.03.2023, this Court had stayed the impugned Judgment

and decree subject to condition that the appellant shall furnish security to the extent of the

decretal sum to the satisfaction of the Registrar Judicial of this Court in the shape of an

undertaking.

Learned counsel for the respondents has stated at Bar, that the order dated 15.03.2023

read with order dated 14.07.2023 have not been complied with by the appellant till date.

Learned counsel for the appellant has failed to comply with the direction passed by

this Court on 15.03.2023 in terms whereof the impugned Judgment and decree was

conditionally stayed subject to furnishing of security to the extent of decretal sum which

was reiterated by order dated 14.07.2023. As the appellant has failed to comply with the

directions passed by this Court in terms of orders supra, therefore, the conditional stay

granted to the impugned Judgment and decree is deemed to be vacated.

List on 20.11.2024.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR 30.08.2024 "Mohammad Yasin Dar"