Jammu & Kashmir High Court - Srinagar Bench
Bashir Ahmad Bangroo vs Ut Of J&K And Ors on 6 February, 2026
Author: Sindhu Sharma
Bench: Sindhu Sharma
S. No. 15
Suppl. Cause List
IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
CM No. 377/2026
In WP(C) No. 1562/2024
CM No. 389/2026
Bashir Ahmad Bangroo ...Appellant/Petitioner(s)
Through: Mr. Sheikh Mohammad Faisal, Advocate
Vs.
UT of J&K and Ors. ...Respondent(s)
Through: Ms. Aneesa, Advocate vice
Mr. N. A. Dendroo, Advocate
CORAM:
HON'BLE MS JUSTICE SINDHU SHARMA, JUDGE
HON'BLE MR JUSTICE SHAHZAD AZEEM, JUDGE
ORDER
06.02.2026 CM No. 377/2026:
01. This is an application seeking exemption from filing certified copies of the orders and annexures appended to the above titled writ petition.
02. For the reasons stated in the application, the same is allowed. The applicant/petitioner is exempted from filing the certified copies of aforementioned documents at this stage.
03. CM No. 377/2026 is disposed of.
CM No. 389/2026:
04. The applicant/petitioner has moved the instant application seeking release and refund of the amount deposited with the Registry of this Court pursuant to interim order dated 22.07.2024.
05. It is pertinent to note that this Court vide judgement dated 17.10.2024 disposed of the above titled writ petition with the following observations:-
"Be That as it may, the issue raised cannot be adjudicated upon in these proceedings. However, having regard to the averments made in the petition, we deem it appropriate to permit the petitioner to approach the Assessing Authority with proof with regard to payment of Goods and Services Tax deducted at source. Should the petitioner approach the authority concerned, the issue shall be re-examined and necessary correction, if any required in the assessment order, shall be made. We make it clear that we do not intend to return any finding on merits and instead leave it to the Assessing Authority to re-visit the order of assessment if the same is required in the light of the aforesaid facts brought to the notice of the Assessing Authority and projected double payment of GST".
06. Learned counsel for the applicant/petitioner submits that petitioner has already approached the Assessing Authority in compliance with the aforesaid directions.
07. In view of the submissions made, coupled with no objection from other side, the application is allowed. The amount deposited by the applicant/petitioner in terms of order dated 22.07.2024 is directed to be released in favour of applicant/petitioner, subject to proper verification of identity and the fulfillment of requisite formalities.
08. CM No. 389/2026 is disposed of.
(SHAHZAD AZEEM) (SINDHU SHARMA)
JUDGE JUDGE
SRINAGAR
06.02.2026
Manzoor
Manzoor Ul Hassan Dar
I attest to the accuracy and
authenticity of this document
Srinagar
06.02.2026 16.46