Ghulam Nabi & Ors vs Gazanffar Hussain
2025 Latest Caselaw 2476 J&K

Jammu & Kashmir High Court

Ghulam Nabi & Ors vs Gazanffar Hussain on 29 October, 2025

Author: Javed Iqbal Wani

Bench: Javed Iqbal Wani

                                                                                 2020:JKLHC-JMU:10371
                                                                          Serial No. 52

     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT JAMMU
CPSW No. 98/2016 in
SWP No. 1360/2001
Ghulam Nabi & Ors.                                      .....Appellant(s)/Petitioner(s)


                           Through: Mr. Neeraj Verma, Advocate

                    vs
Gazanffar Hussain, Secy. GAD & Ors.                                ..... Respondent(s)
                           Through: Ms. Priyanka Bhat, Advocate vice
                                    Ms. Monika Kohli, Sr. AAG for R-1
CORAM: HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE
                                       ORDER

29.10.2025

1. Fresh compliance report has not been filed by the respondents in terms

of previous order dated 24.09.2025.

2. Under these circumstances and having regard to the fact that the

judgment and order dated 20.11.2015 is alleged to have been not

complied with till date, the Court is left with no option but to direct the

personal appearance of respondents/contemnors i.e. Commissioner

Secretary, General Administrative Department, Commissioner

Secretary, Public Works Department and Managing Director, JKPCC

Ltd. along with record on next date of hearing.

3. List on 12.11.2025.

(Javed Iqbal Wani) Judge

Jammu 29.10.2025 Vishal Sharma