Ved Parkash vs U.T Of J&K & Ors
2026 Latest Caselaw 1111 J&K

Jammu & Kashmir High Court

Ved Parkash vs U.T Of J&K & Ors on 23 February, 2026

                                                                                   Serial No. 181

             HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                AT JAMMU

            WP(C) No. 1460/2022
            CM No. 4037/2022

            Ved Parkash                                            .....Appellant(s)/Petitioner(s)
                                        Through: Mr. Raghubir Singh, Advocate.

                                               V/s
            U.T of J&K & Ors.                                                 ..... Respondent(s)
                                        Through: None.


            CORAM: HON'BLE MR. JUSTICE M A CHOWDHARY, JUDGE
                                                    ORDER

(23.02.2026)

On perusal of the pleadings, it is found that there is an element of

amicable settlement between the parties with regard to the dispute raised in this

petition.

The case is, thus, referred to the Coordinator, Mediation Centre, for

reference of this case to the Mediator under the Special Mediation Drive-

"Mediation For the Nation 2.0", to be taken up on 02.03.2026.

Parties are directed through their counsel to participate in the Mediation

on the appointed date.

Registry shall summon the respondents with regard to the reference

through his counsel.

(M A CHOWDHARY) JUDGE

Jammu 23.02.2026 Renu