Showket Ahmed Wani & Anr vs Ut Of J&K & Ors
2026 Latest Caselaw 657 J&K

Jammu & Kashmir High Court

Showket Ahmed Wani & Anr vs Ut Of J&K & Ors on 12 February, 2026

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                         Supplementary List-I

                                                           Serial No. 224



 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT JAMMU
WP(C) No. 2116/2020
c/w
WP(C) No. 1630/2022

Showket Ahmed Wani & Anr.
                                                               .....Petitioner(s)

                      Through: Mr. Akeel Wani, Advocate in WP(C)
                               No. 2116/2020.

                                Mr. Rajat Sudan, Advocate vice
                                Mr. V. R. Wazir, Sr. Advocate in WP(C)
                                No. 1630/2022.

                 Vs

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

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

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

                                   ORDER

(12.02.2026)

01. Pursuant to Circular No. 238 of 2026/RG/GS dated

28.01.2026, the Registry has listed the instant cases

before this Court for its referral to the Special Mediation

Drive.

02. I have heard learned counsel for the parties and perused

the record of the case.

c/w

03. It appears that there are elements of settlement involved in

both these matters, as such, an effort needs to be made for

its settlement through mediation. Accordingly, the instant

matters are 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.

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

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

mediator on 21.04.2026.

(SANJAY DHAR) JUDGE JAMMU 12.02.2026 Bunty