Mohamad Shafi Bhat vs Bilal Ahmad Bhat
2025 Latest Caselaw 514 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Mohamad Shafi Bhat vs Bilal Ahmad Bhat on 1 August, 2025

Author: Sanjay Dhar

Bench: Sanjay Dhar

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                                                         Supp

           HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                        AT SRINAGAR
                                               RFA No. 57/2025
                                              CM No. 4774/2025

Mohamad Shafi Bhat
                                                                ..... Petitioner (s)

                              Through:     Mr. Gowhar Majeed Dalal, Adv.

                          V/s

Bilal Ahmad Bhat
                                                        ..... Respondent(s)
                              Through:
Coram:
                 Hon'ble Mr. Justice Sanjay Dhar, Judge

                                      ORDER

01.08.2025

Admit.

Issue notice to the respondent subject to taking of necessary steps by the appellant within one week.

Xerox copy of the trial court record be summoned. In the meantime, the impugned judgment/decree shall remain stayed subject to deposition of Rs. 15.00 lacs with the Registry of this Court or in the alternative, bank guarantee of like amount to the satisfaction of the Registrar Judicial within a period of one month from today.

List on 15.09.2025.

(Sanjay Dhar) Judge SRINAGAR 01.08.2025 Aasif