Vivek Kumar Wadhwan vs Union Of India & Ors
2026 Latest Caselaw 607 J&K

Jammu & Kashmir High Court

Vivek Kumar Wadhwan vs Union Of India & Ors on 10 February, 2026

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                               Serial No. 121

 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT JAMMU

WP(C) No. 1516/2023

Vivek Kumar Wadhwan
                                                      .....Petitioner

                   Through: None

              Vs

Union of India & Ors.


                                                    .....Respondents

                   Through: Mr. Sumant Sudan, Assisting Counsel
                            to Mr. Vishal Sharma, DSGI
                            Ms. Chetna Manhas, Assisting Counsel
                            to Mrs. Monika Kohli, Sr. AAG

CORAM:     HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE
                          ORDER

(10.02.2026)

01. None appears on behalf of the petitioner.

02. Pursuant to Circular No. 238 of 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.

03. I have perused record of the case.

04. 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, the instant

matter is referred to mediation. Both the parties shall

appear before the Co-ordinator Main Mediation Centre,

High Court of Jammu and Kashmir and Ladakh, at

Jammu on 18.02.2026. They shall contact the Co-

ordinator through the e-mail address

[email protected]., Cell No. 8082898435.

05. The Co-ordinator shall appoint a mediator at the earliest.

06. The case shall come up for awaiting the report of the

mediator on 21.04.2026.

(SANJAY DHAR) JUDGE JAMMU 10.02.2026 SUNIL