Jammu & Kashmir High Court
Mandeep Singh Bijral vs Shri Achal Sethi & Anr on 19 May, 2026
Author: Moksha Khajuria Kazmi
Bench: Moksha Khajuria Kazmi
2026:JKLHC-JMU:1567
Sr. No. 106
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
CCP (S) No. 157/2021
Mandeep Singh Bijral .....Applicant(s)/Petitioner(s)
Through :- None
v/s
Shri Achal Sethi & Anr. .....Respondent(s)
Through :- Mr. Vishal Mattoo, Assisting counsel to
Mr. Vishal Bharti, Dy. AG
CORAM: HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE
ORDER
19.05.2026
1. By this petition, petitioner has alleged non-compliance/willful disobedience of order dated 27.03.2019 passed by this Court in case titled "Mandeep Singh Bijral Vs. State & Anr." bearing OWP No. 480/2019, whereby the writ petition has been disposed of with the following directions:
"In view of the submissions made, this writ petition is disposed of with a direction to respondents to consider the representation, if any, filed by the petitioner within a period of two weeks from the date of receipt of copy of this order with regard to retainership, in accordance with the rules and regulations governing the field"
2. Statement of facts stands filed by Respondent No. 2, wherein it is stated that in compliance to the order of this Court, petitioner was requested telephonically as well as in writing by virtue of communication dated 28.03.2023 to provide account details for disbursement of retainership charges to the tune of Rs. 36,000/-, which has been sanctioned by the competent authority. 2 CCP (S) No. 157/2021
2026:JKLHC-JMU:1567
3. Mr. Vivek Mattoo, learned counsel appearing on behalf of the respondents has produced copy of the communication dated 13.11.2024 before this Court, wherein it is reflected that Manager, J & K Bank Ltd., Canal Road, Jammu has been asked by Member Secretary, J&K PCC to transfer an amount of Rs. 36,000/- in the petitioner's account bearing Account No. 0406040100004543. Copy of the communication (supra) is taken on record.
4. In view of the above, proceedings in the instant contempt petition are closed and rule, if any, framed against the respondents, be discharged.
(Moksha Khajuria Kazmi) Judge JAMMU 19.05.2026 Manan