M/S. Electrotherm (India) Ltd vs Shaleen Kabra And Ors
2025 Latest Caselaw 1864 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

M/S. Electrotherm (India) Ltd vs Shaleen Kabra And Ors on 29 October, 2025

                                                                          Sr. No. 44
                                                                          Regular List
         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                        AT SRINAGAR
                            CCP(S) No. 148/2023 in
                             WP(C) No. 3035/2022
M/S. Electrotherm (India) Ltd                                        ...Petitioner(s)

Through: None
                                        Vs.
Shaleen Kabra and Ors.                                              ...Respondent(s)


Through: Mr. Jahangir Ahmad Dar, GA.

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

29.10.2025

01. The instant contempt petition arises out of an Order/Judgment dated 12th

January, 2023, passed by this Court in WP(C) No. 3035/2022, by virtue of which,

the writ petition preferred by the petitioner was disposed of in the following

manner:-

"Having regard to what has been stated above, the present writ petition is disposed of with a direction to the respondents to consider and disposed of the representation dated 1st December, 2022 filed by the petitioner and also consider the release of old security deposits worth Rs. 62, 57,510/- (Sixty-two lacs, fifty-seven through and five hundred ten) pending since 2020 along with all liabilities within a period of four weeks positively from the date copy of this order is made available to them."

02. Mr. Jahangir Ahmad Dar, learned GA appearing on behalf of the respondents

submits that he has filed a fresh compliance report on 27th March, 2025. However,

the same is not traceable. Copy of the same furnished to this Court by Mr. Jahangir

Ahmad Dar, learned GA has been taken on record.

03. From the bare perusal of the compliance report so filed, it is apparently clear

that the respondents have taken a specific stand that they have duly considered the

claim of the petitioner in the light of relevant record and the rules and accordingly

admitted dues in favour of the petitioner along with security deposit amounting to

Rs. 1,71,77,112/- have been released in favour of the petitioner with all liabilites.

The respondents with a view to fortify their claim, have also placed on record the

WDC bills along with the compliance report.

04. Thus, in the light of the stand taken by the respondents in the compliance

report, nothing remains further to be adjudicated upon in the instant contempt

petition. Accordingly, the proceedings in the instant contempt petition are closed.

05. Rule, if any framed, shall stand discharged.

(WASIM SADIQ NARGAL) JUDGE SRINAGAR:

29.10.2025 "Shamim Dar"