Pritam Chand And Ors vs Ut Of J&K And Ors
2026 Latest Caselaw 927 J&K

Jammu & Kashmir High Court

Pritam Chand And Ors vs Ut Of J&K And Ors on 18 February, 2026

                                                                        Sr. No. 142


    HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                    AT JAMMU

WP(C) No. 517/2022
c/w
WP(C) No. 2362/2022

Pritam Chand and Ors.                          ..... Petitioner(s)/ Appellant(s)

q
                     Through: None
                vs
UT of J&K and Ors.                                         ..... Respondent(s)
                     Through: Ms. Nazia Fazal, Advocate vice
                              Mrs. Monika Kohli, Sr. AAG
                              Mr. Sumant Sudan, Advocate vice
                              Mr. Vishal Sharma, DSGI
                              Mr. Vipul Kishore Sharma, CGSC
Coram: HON'BLE MR. JUSTICE RAJESH SEKHRI, JUDGE

                                  ORDER

18.02.2026

01. Learned counsels for the respondents submit that in view of the nature

of controversy projected in the present petition, there is no element of

amicable settlement between the parties in mediation.

02. List in regular cause list on 27.03.2026.

(Rajesh Sekhri) Judge

Jammu 18.02.2026 Riya Kochhar