Evergreen Institute Of Computer And vs Ut Of J&K And Anr
2026 Latest Caselaw 754 J&K

Jammu & Kashmir High Court

Evergreen Institute Of Computer And vs Ut Of J&K And Anr on 13 February, 2026

                                           Sr. No. 27
     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT JAMMU

                                        Case No.: CRM(M) No. 699/2021

Evergreen Institute of Computer and
Technical Education, Kishtwar and Anr.            .... Petitioner/Appellant(s)

                       Through:-        Mr. Sunil Sethi, Sr. Adv. with
                                        Mr. Waheed Choudhary, Adv.

                 V/s

UT of J&K and Anr.
                                                           .....Respondent(s)

                       Through:-        Mr. Raman Sharma, AAG with
                                        Ms. Saliqa Sheikh, Advocate.

CORAM: HON'BLE MR. JUSTICE SANJAY PARIHAR, JUDGE
                               ORDER

13.02.2026

1. After hearing learned counsel for the parties for a while, it appears

that in terms of order dated 11.11.2021, the respondents were

directed to consider the preliminary inquiry, which had been

conducted by the Crime Branch and the implication of letter

No. CBI/MAG/5253 dated 15.03.2018 and any subsequent order

passed thereto shall be subject to further orders from this Court.

However, till date, report in this regard has not been filed.

2. During the course of hearing, it has been pointed out by learned

Senior counsel for the petitioner that insofar as an amount of

Rs. 1,09,76,557.00 (Rupees One Crore, Nine Lac, Seventy Six

Thousand, Five Hundred and Fifty Seven), for which the ACB is

now conducting verification, the same has already been accounted

for in the Crime Branch report and that in the objections, now the ACB is showing figure of Rs. 1.38 and 1.07 Crores, which is

different and there is even not even a whisper of these transactions

in the notice issued to the petitioner, which is beyond the scope of

the inquiry because the ACB in its inquiry verification clearly states

that the verification is being recorded for the period 2017-18.

3. Given the submissions made, counsel for the respondents is

directed to place on record the latest status report positively.

4. List for continuation on 06.03.2026.

5. Meanwhile, interim direction, if any, to continue.

(SANJAY PARIHAR) JUDGE JAMMU 13.02.2026 Ram Krishan