Ajit Kour And Anr vs Ut Of J&K And Ors
2026 Latest Caselaw 611 J&K

Jammu & Kashmir High Court

Ajit Kour And Anr vs Ut Of J&K And Ors on 10 February, 2026

                                                                          Sr. No. 141


    HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                    AT JAMMU

WP(C) No. 2250/2024


Ajit Kour and Anr.                               ..... Petitioner(s)/Appellant(s)
                       Through: Mr. Syed Aaqib Mujtaba, Advocate.
q




                  vs
UT of J&K and Ors.                                            ..... Respondent(s)
                       Through: Ms. Nisha Kangotra, Advocate vice
                                Mrs. Monika Kohli, Sr. AAG.
Coram: HON'BLE MR. JUSTICE RAJESH SEKHRI, JUDGE

                                    ORDER

10.02.2026

01. Having regard to the dispute projected in the present petition, there is

no scope of amicable resolution between the parties in mediation.

02. List in regular cause list on 23.02.2026.

(Rajesh Sekhri) Judge

Jammu 10.02.2026 Sushant