Jammu & Kashmir High Court
Abdul Rashid vs Manish Kumar Bhat & Ors on 27 February, 2026
Author: Sanjay Dhar
Bench: Sanjay Dhar
Regular List
Serial No. 12
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
CCP(S) No. 02/2022
In
WP(C) No. 216/2020
Abdul Rashid
.....Petitioner(s)
Through: Mr. K. Nirmal Kotwal, Sr. Advocate with
Mr. Surbhi Kotwal, Advocate.
Vs
Manish Kumar Bhat & Ors.
.....Respondent(s)
Through: Ms. Nisha Kangotra, Assisting Counsel vice
Mrs. Monika Kohli, Sr. AAG for R-1 & 2.
Mr. Monika Thakur, Advocate for R-3.
CORAM: HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE
ORDER
(27.02.2026)
01. A fresh statement of facts has been filed by the respondents, wherein it has been submitted that the Supreme Court has granted a stay in a case titled - "Provincial Power Employees Union vs State of Jammu & Kashmir" pertaining to SRO 149 of 1973 and, therefore, till said case is decided, the judgment of the writ court cannot be complied with.
02. The SLP in the case of "Provincial Power Employees Union vs State of Jammu & Kashmir" stands already dismissed by the Supreme Court. Therefore, the respondents/contemnors 2 CCP(S) No. 02/2022 In WP(C) No. 216/2020 cannot bank upon the stay order granted in the said case. They are, accordingly, directed to file compliance report by next date of hearing positively, failing which respondent Nos. 1 and 2 shall appear in person before this Court on the next date of hearing and explain as to why the judgment of the writ court has not been complied with.
03. List on 24.03.2026.
04. A copy of this order be sent to respondent Nos. 1 and 2 for information and compliance.
(SANJAY DHAR) JUDGE JAMMU 27.02.2026 Bunty Bunty Kumar 2026.02.11 03:48 I attest to the accuracy and integrity of this document