Abdul Rashid Bhat And Ors vs Hardesh Kumar And Ors
2025 Latest Caselaw 1172 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Abdul Rashid Bhat And Ors vs Hardesh Kumar And Ors on 26 May, 2025

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                     29
                                                     Regular

         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT SRINAGAR
                        CCP(S) 53/2022 in[WP(C) 3580/2019]
                        i)CCP(S) 195/2023

Abdul Rashid Bhat and Ors.
                                                             ..... Petitioner (s)

                       Through:       Mr. Zia, Advocate.
                V/s
Hardesh Kumar and Ors.
                                                 ..... Respondent(s)
                       Through:       Mr. Furqan Yaqoob, GA.
                                      Mr. BA Zargar, Advocate.
                                      Mr.Shakir Haqani, Advocate.
Coram:
             Hon'ble Mr. Justice Sanjay Dhar, Judge

                                 ORDER

26.05.2025

The judgment of the writ court has not been implemented by the

respondents and they have not placed on record anything to show

that the judgment of this writ Court has been stayed by the LPA.

In view of the above, the Registry is directed to frame Rule

against the present incumbent of the post of Commissioner

Secretary to the Government, Transport Department Civil

Secretariat, Jammu/Srinagar and issue notice calling upon him to

show cause as to why he should not be punished for having

committed contempt of the court.

Be list on 28-07-2025.

(Sanjay Dhar) Judge

SRINAGAR 26.05.2025 Sarvar