Iftikhar Hussain vs Naresh Kumari
2025 Latest Caselaw 814 J&K

Jammu & Kashmir High Court

Iftikhar Hussain vs Naresh Kumari on 12 August, 2025

                                                                     Serial No. 130

     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                 AT JAMMU
RFA No. 38/2025
CM No. 4999/2025
CAV No. 1589/2025

Iftikhar Hussain                                  .....Appellant(s)/Petitioner(s)


                        Through: Mr. Basit M. Keng, Advocate.
                   vs
Naresh Kumari                                               ..... Respondent(s)
                        Through: Mr. Rakesh Chargotra, Advocate
                                 Mr. Bhanu Pratap, Advocate.

Coram: HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE
                                   ORDER

12.08.2025

1. Heard learned counsel for the appellant at length and perused the

record.

2. Also heard Mr. Rakesh Chargotra, Advocate appearing for the

caveator. With the appearance of Mr. Rakesh Chargotra, caveat stands

discharged.

3. Issue notice to the respondent.

4. Mr. Rakesh Chargotra, Advocate waives notice on behalf of the

respondent. He seeks time to file response.

5. Time is granted. Let the needful be done by or before the next date of

hearing.

6. List on 26.09.2025.

7. In the meantime, subject to objections from the other side and till next

date of hearing before the Bench, operation of the impugned judgment

dated 11.07.2025 as also decree dated 11.07.2025 passed by the court

of learned Principal District Judge, Poonch in case titled as "Naresh

Kumari vs. Iftikhar Hussain" shall remain stayed, however subject to

appellant's depositing an amount to the tune of Rs. 30,00,000/- before

the Registry of this Court within a period of six weeks from today. The

Registrar Judicial shall keep the amount in FDR initially for a period

of six months, to be renewed periodically.

8. Alteration/modification on motion.

9. It is further provided that till this Court decides the issue at hand,

proceedings in the review petition shall defer.

10. Registry is directed to summon the scanned record of case titled as

"Naresh Kumari vs. Iftikhar Hussain" from the court of learned

Principal District Judge, Poonch.

(WASIM SADIQ NARGAL) JUDGE

Jammu 12.08.2025 Sahil Padha