Waseem Ahmad Sofi vs Sabiya Shah
2024 Latest Caselaw 1543 j&K/2

Jammu & Kashmir High Court - Srinagar Bench

Waseem Ahmad Sofi vs Sabiya Shah on 7 October, 2024

Author: Rahul Bharti

Bench: Rahul Bharti

                                                    S.No. 57
                                                    Reg. List
       HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT SRINAGAR


                             RFA 46/2024

WASEEM AHMAD SOFI                             ...Petitioner/Appellant(s)
                       Through: None

                             V/s

SABIYA SHAH                                  ...Respondent(s)
                       Through: Mr. Faisal Javid, Advocate


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

                             ORDER

07.10.2024

In terms of an order dated 07.06.2024, this Court granted two

months for deposit of the decretal amount by the appellant upon which

operation of the impugned judgment and decree dated 12.03.2024 was

supposed to come under stay.

Needful deposit has not been effected and the appellant seeks

extension of time for doing the needful.

Accordingly, this Court extends time by one month from the date of

passing of this order for the appellant to do the deposit failing which

interim direction shall stand vacated.

List on 11th November 2024.

(RAHUL BHARTI) JUDGE SRINAGAR 07.10.2024 "S.Nuzhat