Mushtaq Ahmad Sheikh vs Abdul Khaliq Yatoo
2025 Latest Caselaw 1735 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Mushtaq Ahmad Sheikh vs Abdul Khaliq Yatoo on 6 October, 2025

Author: Rahul Bharti

Bench: Rahul Bharti

                                                                 Serial No.135
                                                              SUPPL. CAUSE LIST-I


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

                                              CM 6469/2025
                                             In RFA 67/2025
                                              CM 5548/2025

              MUSHTAQ AHMAD SHEIKH                            ...APPELLANT(S)


              Through:             None


                                                   Vs.


              ABDUL KHALIQ YATOO                              ...RESPONDENT(S)

              Through:

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

06.10.2025

1. The application CM No. 6469/2025 has been

preferred by the applicant seeking preponement in the

condonation of delay application CM No. 5548/2025

accompanying the civil 1st appeal intended to be

maintained by the appellant against the judgment and

decree dated 31.07.2024 passed by the Additional

District Judge, Anantnag.

2. The application for preponment has not been

preferred by the appellant himself, instead the same is

supported by an affidavit of Mr. Zahid Ahmad

identifying himself as the son of Mushtaq Ahmad

Sheikh.

3. Said Mr. Zahid Ahmad, being the son of Mushtaq

Ahmad Sheikh, has no locus to come forward with

such an application, as such, the same is accordingly

dismissed.

(RAHUL BHARTI) JUDGE

SRINAGAR:

06.10.2025 "Mir Arif"