Nisar Ahmad Mir vs Mr Shaleen Kabra And Ors And
2026 Latest Caselaw 162 J&K/2

Citation : 2026 Latest Caselaw 162 J&K/2
Judgement Date : 30 January, 2026

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Jammu & Kashmir High Court - Srinagar Bench

Nisar Ahmad Mir vs Mr Shaleen Kabra And Ors And on 30 January, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                Serial No. 22
                                                               Regular Cause list
  HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT SRINAGAR
                           CCP(S) 159/2023CM(1632/2025)
                            CM(2546/2025) CM(929/2025)
NISAR AHMAD MIR                                           ...Appellant(s)/Petitioner(s)

Through:    Mr. Bilal Ahmad Malla, Advocate
                                        Vs.

MR SHALEEN KABRA AND ORS AND
                                                                      ...Respondent(s)
ORS.
Through: Mr. Jehangir Ahmad Dar, GA
         Mr. Waseem Gul, GA
CORAM:
     HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE.
                                     ORDER

30.01.2026

1. By this petition, petitioner herein has alleged non-compliance of the order passed by this court, dated 23.11.2022, whereby, respondents have been directed to arrange requisite funds and to release the admitted payment on account of the execution of work within a period of two months from the passing of this order subject to verification of the bills.

2. Statement of facts stands filed by respondent No. 4, it is stated that respondent No. 4 has already placed part payment at the disposal of Executive Engineer PHE/ Jal Shakti Department Kupwara for compliance of the order passed by this court, dated 23.11.2022. Respondent No. 4 has also placed on record the communication dated 22.05.2025, whereby Chief Engineer, Jal Shakti (PHE) Department has been requested to take necessary action for the settlement of the instant liability out of the Departmental resources to ensure compliance of the order passed by this Court dated 23.11.2022.

3. Learned counsel for the petitioner states that he has been informed that an amount of Rs. 4,00,000/- out of Rs. 15,00,000/- due to the petitioner, has been deposited by respondent No. 4, however, the same has not been released in favour of the petitioner till date.

4. Respondent No. 3, Executive Engineer, Jal Shakti/PHE Division Kupwara is directed to release the part payment deposited by the office of respondent No. 4, in the bank account of the petitioner, within a period of one week.

5. Learned counsel for the petitioner is directed to furnish the account details of the petitioner to Mr. Jehangir Ahmad Dar, learned GAduring the course of the day.

6. Respondent Nos. 2, 3 and 4 are directed to settle remaining part of the admitted liability of the petitioner within a period of two weeks from the date of passing of this orderfailing which, coercive measures shall be initiated against the officers responsible for non-compliance of the order passed by this Court.

7. Respondents shall comply with the order dated 23.11.2022, in its letter and spirit, by or before next date of hearing.

8. CM No. 1632/ 2025 shall be considered on the next date of hearing.

9. List on 24.02.2026.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR: