Ghulam Nabi Wani vs Ut Of J And K And Ors
2026 Latest Caselaw 206 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Ghulam Nabi Wani vs Ut Of J And K And Ors on 2 February, 2026

Author: Javed Iqbal Wani

Bench: Javed Iqbal Wani

                                                                                      Serial No. 1
                    IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                       AT SRINAGAR
                                              (Special Mediation Drive Case)
                                             WP(C) 1115/2020 CM(2682/2020
                GHULAM NABI WANI
                                                                                       ..... Petitioner(s)
                                                      Through: -
                                                      Mr. M. Ashraf Malik, Advocate with
                                                      Mr. Salfi, Advocate.

                                                              V/s
                UT OF J AND K AND ORS                                          ..... Respondent(s)

Through: -

Mr. Mohsin Qadri, Sr. AAG with Ms. Maha Majid, A. C.

CORAM:

HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE (ORDER)

02.02.2026 Upon coming up instant matter for consideration being a case identified for mediation in terms of Notification No. 238 of 2026/RG/GS dated 28.01.2026, inasmuch as, in view of consent expressed by appearing counsel for the parties for referring the matter for mediation under Special Mediation Drive, 2.0, the instant petition is accordingly ordered to be sent to mediation.

Registry is directed to take necessary steps in this regard with an intimation to the appearing counsel for the parties for appearance before the Mediator.

(Javed Iqbal Wani) Judge

SRINAGAR 02.02.2026 "Abdul Rashid"