Mohammad Ishfaq Bhat vs Mohammad Maqbool Lone
2025 Latest Caselaw 10 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Mohammad Ishfaq Bhat vs Mohammad Maqbool Lone on 2 May, 2025

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                      154
                                                      Supplementary

           HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                       AT SRINAGAR
                                            CM No. 2581/2025
                                           In RFA No. 34/2025
                                CM Nos. 2582/2025 & 2583/2025

Mohammad Ishfaq Bhat
                                                           ..... Petitioner (s)

                              Through: Mr. Abid Malla, Adv.

                          V/s

Mohammad Maqbool Lone
                                                     ..... Respondent(s)
                              Through:
Coram:
                 Hon'ble Mr. Justice Sanjay Dhar, Judge

                                    ORDER

02.05.2025

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

In the meantime, execution of the impugned judgment and decree shall remain stayed subject to deposition of Rs. 1.00 lac with the Registrar Judicial of this Court within a period of four weeks. In the event, the amount is deposited with the Registry, the same shall be kept in FDR initially for a period of six months, to be renewed periodically.

List on 18.07.2025.

(Sanjay Dhar) Judge SRINAGAR 02.05.2025 Aasif