Mohammad Shafi Rather And Others vs Mr. Rohit Kansal And Another
2025 Latest Caselaw 1148 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Mohammad Shafi Rather And Others vs Mr. Rohit Kansal And Another on 23 May, 2025

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                                 Serial No. 18
                                                                 Regular Cause List.


 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                AT SRINAGAR
                             CPSW 418/2016 in
                              [SWP 385/2001]
                       CM(1565/2025), CM(6949/2024).


    MOHAMMAD SHAFI RATHER AND OTHERS.
                                                              ...Petitioner(s)
          Through:     Mr. M. M. Dar, Advocate vice
                       Mr. Zaffar Mehdi, Advocate

                                     VERSUS
    MR. ROHIT KANSAL AND ANOTHER.

          Through:     Mr. Abdul Rashid Malik, Sr. AAG with
                       Mr. Younis Hafeez, Assisting Counsel.

                                                             ...Respondent(s)

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

23.05.2025

01. Learned counsel for the petitioners has submitted that the LPA filed by

the respondents stands dismissed by the Division Bench which fact has

been confirmed by the learned counsel for the respondents.

02. In view of the above development, there is no option for the respondents

but to comply with the judgment of the Writ Court.

03. On the last date of hearing, the respondents were directed to either

produce the stay order or to remain present in person before this Court.

04. Today, the respondents have not put in their presence before this Court.

Learned counsel for the respondents seeks eight week's time to comply

with the judgment of the Writ Court.

05. Although, there is hardly any justification for granting further time to the

respondents to comply with the judgment of the Writ Court which has

been passed about a decade back, yet in the interest of justice, one more

opportunity is granted to the respondents to come up with the compliance

report by next date of hearing, failing which the Commissioner/Secretary

to Government PWD Department and Chief Engineer PWD (R & B)

Kashmir Division, Srinagar shall appear in person before this Court, either

physically or through virtual mode, to explain as to why contempt

proceedings should not be initiated against them.

06. Be listed on 30.07.2025.

(Sanjay Dhar) Judge

SRINAGAR 23.05.2025 BISMA