Vishal Anand vs Surjeet Singh
2026 Latest Caselaw 683 J&K

Jammu & Kashmir High Court

Vishal Anand vs Surjeet Singh on 12 February, 2026

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                           Sr. No. 12
     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT JAMMU

CRR No. 4/2017


Vishal Anand                                    .... Appellant(s)/Petitioner(s)

                        Through:-    None.




Surjeet Singh                                              .....Respondent(s)

                        Through:-    Mr. J. P. Sharma, Advocate.

CORAM : HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                                 ORDER

12.02.2026.

1. Mr. J. P. Sharma, learned counsel submits that there are chances of

amicably settling the dispute.

2. Let the matter be referred to the Mediator.

3. Parties to remain in touch with the Registrar Judicial.

4. List on 02.03.2026.

(Rajnesh Oswal) Judge JAMMU 12.02.2026 NEHA-1