Mushtaq Ahmad Rather vs Arshid Hussain Mir
2025 Latest Caselaw 848 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Mushtaq Ahmad Rather vs Arshid Hussain Mir on 28 February, 2025

Author: Javed Iqbal Wani

Bench: Javed Iqbal Wani

                                                                                      Sr. No. 132
                                                                                      Suppl.
               IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                     AT SRINAGAR


                                                 CM(M) No. 84/2025

              Mushtaq Ahmad Rather                                       ...Petitioner(s)/appellant(s)

              Through:           Mr. Tariq M. Shah, Advocate

                                                        Vs.

              Arshid Hussain Mir                                                   ...Respondent(s)

              Through:

              CORAM:

              HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE
                                                    ORDER

28.02.2025

Notice in the main as well as in CM, returnable within a period of three weeks' upon steps within one week.

List on 05.04.2025.

In the meantime, subject to depositing of the amount covered by the decree before the Registrar Judicial within four weeks', the operation of the impugned judgment and decree shall stay.

In the event of the depositing of the aforesaid amount, the same shall be kept in the FDR initially for a period of six months.

(JAVED IQBAL WANI) JUDGE

SRINAGAR 28.02.2025 Junaid

Junaid Ayoub I attest to the accuracy and authenticity of this document