Ghulam Mohi-Ud-Din Sheikh vs Power Grid Corporation Of India Limited ...
2026 Latest Caselaw 212 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Ghulam Mohi-Ud-Din Sheikh vs Power Grid Corporation Of India Limited ... on 2 February, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                                    Serial No.118
                                                                                    Supplementary cause list
                           HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                       AT SRINAGAR
                                                             ...
                                            WP(C) No. 141/2026, CM No. 287/2026

                    Ghulam Mohi-ud-din sheikh
                                                                                      .........Petitioner(s)
                                                          Through:
                                                   Mr. S. N. Ratanpuri, Advocate.

                                                           Versus
                    Power Grid Corporation of India Limited and Others.
                                                                                      ......Respondent(s)
                                                         Through:
                                           Mr. M. A. Beigh, Advocate for R1 and R2.

                    CORAM:
                        HON'BLE MS JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE
                                                                ORDER

02.02.2026

1. By way of the present petition, the petitioner seeks a direction to respondent Nos. 1 and 2 to release the balance amount of ₹46,25,357/- in favour of the petitioner.

2. Notice is waived by Mr. M. A. Beigh, learned counsel appearing for respondent Nos. 1 and 2. He seeks and is granted two weeks' time to file the reply/response. Notice shall also be issued to respondent Nos. 3 and 4.

3. List the matter on 02.03.2026.

4. In the meantime, respondent Nos. 1 and 2 are restrained from releasing the aforesaid amount in favour of any of the respondents.

(MOKSHA KHAJURIA KAZMI) JUDGE Srinagar 02.02.2026 "Shaista"