J And K Lakes Conservation And vs Imtiyaz Rahim Shah
2025 Latest Caselaw 1733 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

J And K Lakes Conservation And vs Imtiyaz Rahim Shah on 6 October, 2025

Author: Rahul Bharti

Bench: Rahul Bharti

                                                                             Serial No.13
                                                                          REGULAR CAUSE LIST


                   IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                      AT SRINAGAR

                                                  CM(6462/2025)
                                                  IN RFA 80/2025

              J AND K LAKES CONSERVATION AND                              ...APPELLANT(S)
              MANAGEMENT AUTHORITY AND ANR.

              Through:             Mr. Ilyas Nazir Laway, GA

                                                         Vs.
              IMTIYAZ RAHIM SHAH                                          ...RESPONDENT(S)

              Through:

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

06.10.2025

CM No. 6462/2025:-

1. The court of Principal District Judge, Srinagar by

virtue of judgment and decree dated 06.11.2024 in a

civil suit on File No. 1103/2013 preferred by the

respondent has decreed the suit for recovery of Rs.

1,25,000/- along with interest @ 6% from the date of

the institution of the suit till payment of the decretal

amount which has rendered the defendants/

appellants herein aggrieved to come up with a time

barred appeal, as such, accompanied with an

application for condonation of delay being CM No.

6462/2025.

2. The reasons cited in the application for

condonation of delay are administrative related

processes in the matter of seeking legal advice and

acting thereupon.

3. For the reasons set out in the application CM No.

6462/2025, the same is allowed and the delay in filing

the appeal is condoned.

4. CM disposed of.

RFA No. 80/2025:-

5. Issue notice to the respondent in the main as

well as in CM No. 6463/2025.

6. Service upon the respondent to take place

through the Process Serving Agency of District Court,

Srinagar.

7. List again on 11.11.2025.

8. In the meantime, operation of the impugned

judgment shall remain stayed. This order is, however,

subject to objections from the other side.

9. Send for the record of the civil suit from the

court below as referred in para 1 hereinbefore.

(RAHUL BHARTI)

JUDGE