Amjad Hussain & Ors vs Ut Of J&K & Ors
2026 Latest Caselaw 302 J&K

Jammu & Kashmir High Court

Amjad Hussain & Ors vs Ut Of J&K & Ors on 3 February, 2026

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                          Regular List

                                                         Serial No. 47




 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT JAMMU
WP(C) No. 2706/2022
c/w
CCP(S) No. 101/2023

Amjad Hussain & Ors.
                                                         .....Petitioner(s)

                   Through: None.

                  Vs

UT of J&K & Ors.
                                                     .....Respondent(s)

                   Through: Ms. Saliqa Sheikh, Assisting Counsel
                            vice
                            Mr. Raman Sharma, AAG.

CORAM: HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE

                                    ORDER

(03.02.2026)

WP(C) No. 2706/2022

01. None for the petitioners.

02. On the last date of hearing also, nobody had appeared on

behalf of the petitioners. It seems that the petitioners have lost

interest in prosecuting the present writ petition. Accordingly, the

same is dismissed for non-prosecution along with connected

application(s).

03. The present petition has been filed seeking

implementation of interim order dated 16.12.2022, whereby the

c/w

respondents were directed to accord consideration to the release of

pending wages of the petitioners.

04. Learned counsel for the respondents submits that wages,

due to the petitioners, have already been released in their favour. In

any case, since the main writ petition stands dismissed for non-

prosecution, as such, interim order dated 16.12.2022 stands

vacated. Thus, contempt proceedings do not survive and are closed

accordingly.

05. Disposed of.

(SANJAY DHAR) JUDGE JAMMU 03.02.2026 Bunty