Mohammad Ayoub Rather vs Nazir Ahmad Rather
2024 Latest Caselaw 126 j&K/2

Jammu & Kashmir High Court - Srinagar Bench

Mohammad Ayoub Rather vs Nazir Ahmad Rather on 21 February, 2024

                                                        S. No. 176
                                                        Supplementary list
  HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
                  AT SRINAGAR
                                 RFA 11/2024
                               Caveat 3013/2023
Mohammad Ayoub Rather                                           ...Petitioner(s)

Through: Mr. G. A. Lone, Adv.
                                     Vs.

Nazir Ahmad Rather                                             ...Respondent(s)

Through: Mr. Owais Shafi, Adv.

CORAM:HON'BLE MR. JUSTICE RAHUL BHARTI JUDGE
                                ORDER

21.02.2024 st This is a civil 1 appeal under Section 96 read with Order 43 of J&K Civil Procedure Code Svt. 1977 against a decree for recovery of arrears of rent of Rs. 12,60,000/- w.e.f. 1st January, 2010 to 30th May, 2015, granted by the Court of learned Principal District Judge, Pulwama, in a Civil Suit, on its file No. 26/N. The suit has been disposed of on 01.12.2023. The present appeal is within time prescheduled for filing of a civil 1st appeal.

Admit.

Issue post admission notice to the respondent. Mr. Owais Shafi, learned counsel accepts notice on behalf of the respondents.

List on 22.04.2024.

Appellant to deposit an amount of Rs. 2.50 lacs as a security in terms of requirement of Order 41 Rule 1 CPC. Requisite deposit be made within a period of one month before the Registrar Judicial Srinagar upon which the operation of the impugned decree and Judgment shall come to stay. Amount deposited to be kept in FDR for six months at first instance subject to renewal as directed.

Send for the record of file No. 26/N from the Court of Principal District Judge Pulwama.

(RAHUL BHARTI) JUDGE SRINAGAR 21.02.2024 Hilal Ahmad