Noor Ud Din Rather And Ors vs Shaleen Kabra And Ors
2025 Latest Caselaw 1848 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Noor Ud Din Rather And Ors vs Shaleen Kabra And Ors on 28 October, 2025

                                                   Serial No. 16
                                                 REGULAR CAUSE LIST

  HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT SRINAGAR
                             CCP(S) 472/2024
                           In WP(C) 1114/2020

 Noor Ud Din Rather And Ors.                      ...Petitioner(s)

 Through: Mr. Kaiser Ali, Advocate.

                                    Vs.
 Shaleen Kabra And Ors.                           ...Respondent(s)

 Through: Mr. Ilyas Nazir Laway, GA.

 CORAM:
           Hon'ble Mr. Justice Wasim Sadiq Nargal, Judge.
                                   ORDER

28.10.2025

01. The instant contempt petition arises out of an order

dated 6th December, 2023 passed by this Court in a writ

petition preferred by the petitioners registered as WP(C) No.

1114/2020 along with connected matters, by virtue of which

the writ petition along with connected matters was disposed

of in the light of the directions given by the Division Bench of

this Court in case titled "Mushtaq Ahmad Paul & Ors vs UT of

J&K and Ors" decided on 16th November, 2022 by holding

that same shall be applicable to the case of the petitioners

herein, as well.

02. The record reveals that the instant contempt

petition is pending before this Court since 6th December,

2024 when notice was issued to the respondents for filing of

statement of facts/compliance report.

03. Mr. Ilyas Nazir Laway, learned Government

Advocate submits that he has received the copy of contempt petition in terms of order dated 7th October, 2025 only on

27th October, 2025 and this is precise reason that till date

the statement of facts/compliance report has not been filed

by the respondents.

04. Mr. Ilyas Nazir Laway, learned Government

Advocate assures this Court that necessary orders in

conformity with the order/judgment passed by this Court on

6th December, 2023 shall be passed and accordingly, he

seeks two weeks' time to do the needful.

05. In the light of the assurance extended by Mr. Ilyas

Nazir Laway, learned Government Advocate, no fruitful

purpose would be achieved by keeping the instant contempt

petition pending and accordingly, the same is disposed of by

directing the respondents to pass final order within a period

of two weeks, in tune with the order/judgment mentioned

supra.

06. It is made clear that in case the needful is not done

within a period of two weeks, the petitioners shall be at

liberty to seek revival of the instant contempt petition and in

that event, this Court shall be constrained to have recourse

to coercive measures.

07. Contempt petition is accordinlgy disposed of.

(Wasim Sadiq Nargal) Judge SRINAGAR:

28.10.2025 "HAMID"