M/S Cresent Electricals Srinagar ... vs Union Territory Of J And K (P.D.D.) And
2025 Latest Caselaw 1859 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

M/S Cresent Electricals Srinagar ... vs Union Territory Of J And K (P.D.D.) And on 29 October, 2025

                                                          S.No. 77
                                                          Regular List
    IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                       AT SRINAGAR
                              WP(C) 2242/2025
  M/S CRESENT ELECTRICALS SRINAGAR TH.ITS ...Petitioner(s)/Appellant(s)
  PROP

  Through: Mr. Waqar Ul Haq, Advocate

                                      Vs.
  UNION TERRITORY OF J AND K (P.D.D.) AND                        ...Respondent(s)
  ORS
  Through: Mr. Alla Ud Din, AAG

  CORAM: HON'BLE MR. JUSTICE WASIM SADIQ NARGAL,JUDGE
                                    ORDER

29-10-2025

1. The matter is taken up out of turn at the request of learned counsel appearing for the petitioner.

2. By this petition, the petitioner seeks issuance of a writ of mandamus directing the respondents to release and pay an amount of Rs. 28,01,548/-, being the admitted liability on account of the work executed by the petitioner in terms of the contract.

3. It is further submitted that despite the said amount having been duly recommended and admitted by the respondents for release in favour of the petitioner, the same has not been paid without any justifiable reason. The petitioner contends that, in terms of the contractual agreement executed between the parties, the respondents were under a legal obligation to release the final payment in accordance with the agreed payment schedule for the work completed. However, despite repeated representations and reminders, the respondents have failed to discharge their obligation, thereby causing financial hardship and loss to the petitioner, compelling him to invoke the extraordinary jurisdiction of this Hon'ble Court.

4. Learned counsel further submits that the controversy involved in the present petition stands squarely covered by the judgment rendered by this Court in M/s Sain Soldier Engineer and Contractor Pvt. Ltd. through its Director vs. Union Territory of J&K through Commissioner/Secretary to Govt. PWD (R&B) Department, Jammu & Ors., WP(C) No. 2472/2022, decided on 26.09.2025. It is accordingly prayed that the present petition be disposed of in similar terms.

5. Mr. Alla Ud Din Ganai, learned AAG appearing for the respondents, has no objection to the same.

8. In view of the consensus arrived at between learned counsel for the

parties, the present petition is taken up for final disposal at this stage.

Accordingly, the petition is disposed of with a direction to the

respondents to take a decision regarding the release of the admitted

liability in favour of the petitioner strictly in accordance with law,

rules, and in the light of the judgment rendered by this Court in M/s

Sain Soldier Engineer and Contractor Pvt. Ltd. (supra), within a period

of six weeks from the date a copy of this order, along with a copy of

the writ petition and its annexures, is made available to them, provided

there is no legal impediment in doing so. It is made clear that in the

event the admitted liability amount is not released in favour of the

petitioner within the time granted by this Court, the petitioner shall be

entitled to interest at the rate of 6% per annum from the date the said

amount became payable and was withheld by the respondents. The

interest component shall be recoverable from the officer(s) responsible

for the delay in its release.

9. The decision which is likely to be taken shall be communicated to the

petitioner through registered post.

10.Disposed of.

(WASIM SADIQ NARGAL) JUDGE SRINAGAR:

29-10-2025 Mubashir