Vishwa Nath & Anr vs Ut Of J&K & Ors
2026 Latest Caselaw 655 J&K

Jammu & Kashmir High Court

Vishwa Nath & Anr vs Ut Of J&K & Ors on 12 February, 2026

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                     Supplementary List-I

                                                         Serial No. 234



 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT JAMMU
WP(C) No. 348/2020

Vishwa Nath & Anr.
                                                         .....Petitioner(s)

                   Through: None.

                  Vs

UT of J&K & Ors.
                                                     .....Respondent(s)

                   Through: Ms. Chetna Manhas, Assisting Counsel
                            vice
                            Mrs. Monika Kohli, Sr. AAG.

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

                                  ORDER

(12.02.2026)

01. None appears on behalf of the petitioners.

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 the 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 20.02.2026. 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 12.02.2026 Bunty