Deepinder Singh Khorana And vs State Of J&K And Another
2026 Latest Caselaw 687 J&K

Jammu & Kashmir High Court

Deepinder Singh Khorana And vs State Of J&K And Another on 12 February, 2026

                                           Sr. No. 08
     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT JAMMU

                          Case:- OWP No. 1316/2009
                               CM No. 12/2021
                               CM No. 13/2021
                              IA No. 1701/2009
                              CM No. 2029/2021

Deepinder Singh Khorana and
others
                                                 .... Appellant(s)/Petitioner(s)

                   Through:-      Mr. Abhishek Wazir, Advocate

                    V/s

State of J&K and another
                                                             .....Respondent(s)

                   Through:-      Ms. Nazia Fazal, Assisting Counsel to
                                  Mrs. Monika Kohli, Sr. AAG

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

                                   ORDER

12.02.2026

Learned counsel appearing for the petitioners submits that the chances of matter being settled by way of mediation are bleak because despite the judgment rendered by the Division Bench, the respondents are not extending the lease of the demised property. He, therefore, prays that the matter be listed for regular hearing.

Learned counsel for the respondents supported the submissions made by learned counsel for the petitioners.

List again on 27.03.2026, in terms of the Roster.

( SANJAY PARIHAR ) JUDGE JAMMU 12.02.2026 Nikhil