Syed Shabir Ahmed vs Ut Of J&K And Others
2026 Latest Caselaw 384 J&K

Jammu & Kashmir High Court

Syed Shabir Ahmed vs Ut Of J&K And Others on 5 February, 2026

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                                       Serial No. 2

                HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                     AT JAMMU
           WP(C) No. 1634/2021
           CM No. 8216/2025, 1251/2024,
           6364/2024

           Syed Shabir Ahmed                                         .....Appellant(s)/Petitioner(s)
                                            Through: Mr. Syed Aaqib Mujtaba, Advocate.
                                    vs
           UT of J&K and others                                                ..... Respondent(s)
                                            Through: None.

           Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                                                       ORDER

05.02.2026

1. Learned counsel for the petitioner submits that in view of the issues

involved in the present petition, the matter cannot be settled through

mediation.

2. Adjourned.

3. List on 24.02.2026.

(RAJNESH OSWAL) JUDGE

Jammu 05.02.2026 Sahil Padha