Sham Dass vs Shaleen Kabra
2026 Latest Caselaw 1930 J&K

Jammu & Kashmir High Court

Sham Dass vs Shaleen Kabra on 6 April, 2026

Author: Rahul Bharti

Bench: Rahul Bharti

                                               Serial No. 162
                                            Supplementary List-1

 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT JAMMU

CCP(S) No. 84/2026 in
WP(C) No. 2065/2025

Sham Dass
                                                        .....Petitioner

                   Through: Ms. Radhika Gupta, Advocate

              Vs

Shaleen Kabra, Commissioner Secretary,
Jal Shakti Department, Jammu & Ors.
                                                      .....Respondents
                   Through: Ms. Nazia Fazal, Assisting Counsel to
                            Mrs. Monika Kohli, Sr. AAG

CORAM:      HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE
                           ORDER

(06.04.2026)

01. The respondent No. 1-Commissioner/Secretary,

Department of Jal Shakti, Civil Secretariat, Jammu, is

directed to come up under his own seal and signature

with filing of a compliance report as to why the direction

given by this Court in order dated 01.08.2025 in WP(C)

No. 2065/2025 for consideration of the petitioner's claim

for pending payment of Rs. 1,87,247/- for the work

done, has not been considered within time given by this

Court keeping in view the fact that when the disposal of

the writ petition had taken place in presence of Senior

Law Officer of the Government of the Union Territory of

Jammu and Kashmir.

CCP(S) No. 84/2026 in

02. Let requisite Statement of Facts from the end of the

respondent No.1 be submitted within a period of two

weeks by or before 20.04.2026.

03. List this case on 21.04.2026.

04. In default of filing of statement of facts from the end of

the respondent No. 1, any adverse order shall be at the

risk and cost of the respondent No. 1.

(RAHUL BHARTI) JUDGE JAMMU 06.04.2026 SUNIL