Section 124(1) in The Jammu and Kashmir Representation of the People Act, 1957
(1)An application may be made to the High Court for stay of operation of any order made by the High Court under section 106 or 107 before the expiration of the time allowed for appealing therefrom and the High Court may, on sufficient cause being shown and on such terms and conditions as it may think fit, stay the operation of the order; but no application for stay shall be made to the High Court after an appeal has been preferred to the Supreme Court.
