Jammu & Kashmir High Court - Srinagar Bench
Robkar vs Rakesh Sharma on 16 July, 2025
Author: Sanjay Dhar
Bench: Sanjay Dhar
01
Regular
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
CCP No. 14/2024
In SWP No. 2652/2018
CCP(S) No. 569/2022
ROBKAR
..... Petitioner (s)
Through: Mr. M Y Bhat, Sr. Adv.
with Mr. Prince Hamza, Adv.
V/s
Rakesh Sharma
..... Respondent(s)
Through: Mr. A R Malik, Sr. AAG
with Mr. Younis, Adv.
Coram:
Hon'ble Mr. Justice Sanjay Dhar, Judge
ORDER
16.07.2025 CM No. 7415/2025:
This is an application seeking substitution of contemnors by present incumbents.
For the reasons stated in the application, the same is allowed and Mr. Atal Duloo, Chief Secretary to Government Union Territory of Jammu and Kashmir, Shri Vikramjeet Singh, Principal Secretary to Government Industries and Commerce Department, Shri S.D Vaidya, Principal Secretary to Government Finance Department and Shri S.P.Rakhwal, Managing Director JK Cement Limited are substituted as Page |2 CCP No. 14/2024 In SWP No. 2652/2018 CCP(S) No. 569/2022 contemnors. So far as Shri S.P Rakhwal is concerned, he is already aware of the proceedings as he has appeared before this Court on 28.10.2024 and upon his request, he was given time to implement the judgment of the writ Court. So far as the other newly substituted contemnors are concerned, let show cause notice be issued to them asking them as to why the proceedings under Contempt of Courts Act be not initiated against them. The petitioners in this regard shall furnish registered covers within a weeks' time.
On 02.04.2025, this Court after noticing the earlier proceedings issued bailable warrants for securing presence of Shri S.P Rakhwal on next date of hearing. On 15.04.2025 again bailable warrants came to be issued by this Court for securing presence of Shri S.P Rakhwal. The matter was listed on 22.04.2025 on which date, Shri S.P Rakhwal appeared before this Court and stated that he has been transferred as Director Geology and Mining. The petitioners were accordingly directed to take necessary steps for impleading the present Managing Director of the JK Cements as contemnors. However requisite steps have not been taken. Needful shall be done by next date of hearing. In the meantime, it is directed that the contemnor Shri VikramJeet Singh, Principal Secretary to Government Industries and Commerce Department shall appear before this Court through virtual Page |3 CCP No. 14/2024 In SWP No. 2652/2018 CCP(S) No. 569/2022 mode/physical mode on next date of hearing and explain as to why the judgment of the writ Court has not been implemented.
Copy of this order be sent to Shri Vikramjeet Singh, Principal Secretary to the Government Industries and Commerce Department for ensuring its compliance.
List on 05.08.2025.
CM disposed of.
(Sanjay Dhar) Judge SRINAGAR 16.07.2025 Aasif