Kirpal Singh vs Union Of India & Ors
2026 Latest Caselaw 656 J&K

Jammu & Kashmir High Court

Kirpal Singh vs Union Of India & Ors on 12 February, 2026

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                     Supplementary List-I

                                                         Serial No. 231



 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT JAMMU
OWP No. 9900006/2013

Kirpal Singh
                                         .....Appellant(s)/Petitioner(s)

                 Through: None.

                Vs

Union of India & Ors.
                                                     .....Respondent(s)

                 Through: Mr. Sumant Sudan, Advocate vice
                          Mr. Vishal Sharma, DSGI.

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

                               ORDER

(12.02.2026)

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 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