Mohammad Amin Shergojri vs M/S Insha Dairy Products At Igc Lasipora
2026 Latest Caselaw 582 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Mohammad Amin Shergojri vs M/S Insha Dairy Products At Igc Lasipora on 10 February, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                                        Serial No.07
                                                                                        Special Cause List
                           HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                          AT SRINAGAR
                                                               ...
                                                     CRM(M) 238/2025 CrlM(536/2025
                    Mohammad Amin Shergojri
                                                                                         .........Petitioner(s)
                                                         Through:
                                                Mr. Sheikh Mushtaq, Advocate.

                                                           Versus
                    M/S Insha Dairy Products At IGC Lasipora

                                                                                         ......Respondent(s)
                                                               Through:
                                                                None

                    CORAM:
                        HON'BLE MS JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE
                                                                 ORDER

10.02.2026

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 10.02.2026 "Shaista"