Bashir Ahmed Gorsi vs Inderjeet Managing Director J&K Small
2025 Latest Caselaw 2463 J&K

Jammu & Kashmir High Court

Bashir Ahmed Gorsi vs Inderjeet Managing Director J&K Small on 28 October, 2025

Author: Javed Iqbal Wani

Bench: Javed Iqbal Wani

                                                                          S. No. 82

     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT JAMMU

CCP(S) No. 166/2025 in
WP(C) No. 271/2025

Bashir Ahmed Gorsi                                  .....Appellant(s)/Petitioner(s)

q
                      Through: Ms. Rupali Sharma, Adv.
                 vs
Inderjeet Managing Director J&K Small                          ..... Respondent(s)
Scale Industries & Ors.
                      Through: Mr. Dewakar Sharma, Dy. AG
Coram: HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE

                                    ORDER

28.10.2025

1. Upon coming of the instant contempt petition for consideration, learned

counsel for the respondents/contemnors would submit that the salary of the

petitioner stands sanctioned for the period w.e.f. 18.04.2024 till December

2024 and a cheque in this regard has been made available by the

respondents/contemnors. The said cheque amounting to Rs. 1,84,937/- is

handed over by learned counsel for the respondents to petitioner in the open

court and according to the learned counsel for the respondents/contemnors,

the petitioner has not worked with the respondents after December 2024, as

such, no salary/wages are payable to him thereafter. Besides the learned

counsel for the respondents would also submit that a detailed consideration

order in this regard stands passed by the respondents/contemnors

accompanying the statement of facts dated 09.07.2025 filed in response to the

petition.

2. Be that as it may, having regard to the judgment and order non compliance of

which has been alleged in the instant contempt petition and also the statement

of facts filed by the respondents/contemnors including the consideration order

dated 09.07.2025, copy whereof is stated to have been received by learned

counsel for the petitioner, the respondents/contemnors seemingly have

complied with the judgment and order.

3. Under these circumstances notice issued in this contempt petition is recalled

and proceedings are closed. However, the petitioner shall be at liberty to

challenge the order of consideration, if cause is available and if so advised.

(Javed Iqbal Wani) Judge

Jammu 28.10.2025 Diksha