Subash Chander Sharma vs State Of J&K & Ors
2026 Latest Caselaw 1060 J&K

Jammu & Kashmir High Court

Subash Chander Sharma vs State Of J&K & Ors on 20 February, 2026

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                     Serial No. 77

 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT JAMMU

OWP No. 1032/2007

Subash Chander Sharma
                                                           .....Petitioner

                  Through: None

             Vs

State of J&K & Ors.


                                                        .....Respondents

                  Through: None

CORAM:     HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE
                          ORDER

(20.02.2026)

01. A perusal of the record of file reveals that the present

matter cannot be settled through mediation and,

therefore, the same is not fit to be referred to the learned

Mediator.

02. In view of the above, the present matter is directed to be

listed before the Bench holding the roster on the date

already fixed, i.e., 27.03.2026.

(SANJAY DHAR) JUDGE JAMMU 20.02.2026 SUNIL