Citation : 2026 Latest Caselaw 633 J&K/2
Judgement Date : 12 February, 2026
S. No. 05
Regular Cause List
IN THE HIGH COURT 0F JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
LPA 301/2024 in
[WP(C) 2508/2021] c/w
LPA 302/2024
RAMAKRISHNA MAHASAMELAN
ASHRAM ...Petitioner(s)/Appellant(s)
Through: Mr. Anoopam Raina, Sr. advocate with
Mr. Arshid Ahmad, Advocate
Vs.
RITURAJ S.KATHJU AND ORS
...Respondent(s)
Through: Mr. Areeb Kawoosa, Advocate
CORAM:
HON'BLE MS. JUSTICE SINDHU SHARMA, JUDGE
HON'BLE MR. JUSTICE SHAHZAD AZEEM, JUDGE
ORDER
12.02.2026
Learned counsels for the parties submit that the parties are in the process of negotiation to arrive at any amicable settlement. The proceedings in this petition are deferred till next date of hearing so that the parties will make an attempt to settle the issue amicably.
List on 09.04.2026.
Interim direction, if any, to continue till next date of hearing before the Bench.
(SHAHZAD AZEEM) (SINDHU SHARMA)
JUDGE JUDGE
SRINAGAR
12.02.2026
"Imtiyaz"
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