Ravi Kumar vs Union Of India & Ors
2026 Latest Caselaw 1065 J&K

Jammu & Kashmir High Court

Ravi Kumar vs Union Of India & Ors on 20 February, 2026

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                     Serial No. 96

 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT JAMMU

OWP No. 754/2006

Ravi Kumar
                                                           .....Petitioner

                   Through: None

              Vs

Union of India & 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., 06.03.2026.

(SANJAY DHAR) JUDGE JAMMU 20.02.2026 SUNIL