Kikar Singh vs Shaleen Kabra
2025 Latest Caselaw 704 J&K

Jammu & Kashmir High Court

Kikar Singh vs Shaleen Kabra on 6 August, 2025

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                                                     Sr. No. 16



                               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                               AT JAMMU

               CCP(S) No. 155/2025 in
               WP(C) No. 888/2025

               Kikar Singh                                                    .....Petitioner(s)

                                         Through: None.

                                    Vs

               Shaleen Kabra, Commissioner Secretary PHE Jal Shakti & Ors.
                                                                        ..... Respondent(s)

                                         Through: Ms. Chetna Manhas, Advocate vice
                                                  Mrs. Monika Kohli, Sr. AAG.

               CORAM:             HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE

                                                     ORDER

06.08.2025

Learned counsel for the respondents has submitted that

the respondents have filed an LPA against the judgment sought to

be implemented and vide order dated 04.08.2025, the operation of

the judgment passed by the writ court has been stayed.

In view of the above, proceedings in this case are deferred

till next date of hearing.

List on 29.10.2025.

(SANJAY DHAR) JUDGE JAMMU 06.08.2025 Shivalee