Citation : 2026 Latest Caselaw 516 J&K/2
Judgement Date : 9 February, 2026
Serial No.13
Special cause list
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
...
CRM(M)/280/2025
TANVIR HASSAN DAR
.........Petitioner(s)
Through:
None.
Versus
MASARAT MAJEED AND ANR.
......Respondent(s)
Through:
Mr. Naseem Qadiri, Advocate.
CORAM:
HON'BLE MS JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE
ORDER
09.02.2026
1. Pursuant to Notification No. 238/2026/RG/GS dated 28.01.2026, the Registry has listed the instant case before this Court for its referral to the Special Mediation Drive.
2. I have heard learned counsel for the petitioner and perused record of the case.
3. It appears that there are elements of settlement involved in this matter, as such an effort needs to be made for its settlement through mediation. Accordingly, Registry is directed to send the instant matter for mediation with due notice to the parties.
4. List after the report of mediator is received.
(MOKSHA KHAJURIA KAZMI) JUDGE Srinagar 09.02.2026 "Shaista"
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