Balbir Singh And Ors vs B. R Sharma
2025 Latest Caselaw 2904 J&K

Jammu & Kashmir High Court

Balbir Singh And Ors vs B. R Sharma on 2 December, 2025

Author: Javed Iqbal Wani

Bench: Javed Iqbal Wani

                                                                      Sr. No. 115

           HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                            AT JAMMU
Case No:- CPSW No . 288/2012

Balbir Singh and Ors.                                            .... Petitioner(s)
                           Through:   Mr. Abhirash Sharma, Advocate


                    Vs
B. R Sharma, and Ors.                                          ..... Respondent(s)

                           Through:    Ms. Priyanka Bhat, Advocate vice
                                       Mrs. Monika Kohli, Sr. AAG
Coram: HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE

                                       ORDER

02.12.2025

1. Statement of facts filed by the respondents prima facie is found to be

contemptuous aimed at to overreach the judgment and order,

non -compliance of, which is complained of in the instant contempt

petition.

2. Under these circumstance, Commissioner/Secretary PHE/I&FC

Department, J&K Govt. Civil Secretariat, Jammu/Srinagar and Chief

Engineer Irrigation & Flood Control Department, Jammu shall remain

present before this Court on the next date of hearing along with the record

of the case, either physically or virtually

3. List again on 08.12.2025.

(Javed Iqbal Wani) Judge Jammu 02.12.2025 Javid Iqbal.