Robkar vs Shabir Hussain Bhat
2026 Latest Caselaw 1070 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Robkar vs Shabir Hussain Bhat on 23 February, 2026

Author: Javed Iqbal Wani

Bench: Javed Iqbal Wani

                                                               S. No. 2
                                                               Regular
IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                   AT SRINAGAR

                       CM(6814/2025) IN CCP 9/2025

ROBKAR                                              ...Petitioner/Appellant(s)

Through: Mr. T H Khawaja, Senior Advocate with
         Mr. Imaam Ab Moiz, Advocate.
                                Vs.

SHABIR HUSSAIN BHAT                                         ...Respondent(s)

Through: Mr. Alla ud din Ganai, AAG.
CORAM:
     HON'BLE MR JUSTICE JAVED IQBAL WANI, JUDGE
                                ORDER

23.02.2026

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

Khawaja Amicus invited the attention of this Court to Rule 6(7) of the

Rules to regulate the proceeding for contempt of High Court of Jammu

and Kashmir and Ladakh and Subordinate courts, 2023 framed under the

Contempt of Courts Act of 1971 and issued vide notification no.

2520/2023 and would submit that the present contempt

proceedings/Robkar has to be dealt with in accordance with the

provisions of Section 14 of the contempt of courts Act 1971 by this

bench alone, in that, the contemnor has not invoked the provisions of

Sub-Section 2 of Section 14.

There appears to be substance in the submissions made by Mr.

Khawaja, as such, the matter is taken up for consideration.

Heard and considered the matter.

2. The contemnor present in the Court at the very outset tenders an

unconditional apology expressing as remorse and regret for having obstructed the court proceedings and would submit that the said conduct

was not intentional or deliberate but bonafide on account of pendency of

arbitration proceedings of the department being simultaneously held with

the contempt proceedings conducted by the court.

3. Since the power of contempt vested in this Court has to be exercised with

great care and caution therefore, having regard to the remorseful apology

tendered in the open court by the contemnor, this Court in the interest of

justice and keeping in mind the magnanimity in mind accepts the apology

tendered by the contemnor and consequently drop the proceedings

against the contemnor.

4. Robkar accordingly, shall be deemed to have closed with the

observations that the contemnor shall hereafter remain careful while

appearing before the court and also show great respect for the court

orders whenever served upon him.

(JAVED IQBAL WANI) JUDGE SRINAGAR 23.02.2026 Sarvar