M/S Surat Singh vs Union Of India & Ors
2026 Latest Caselaw 928 J&K

Jammu & Kashmir High Court

M/S Surat Singh vs Union Of India & Ors on 18 February, 2026

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                 Serial No. 84

 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT JAMMU

WP(C) No. 600/2024

M/S Surat Singh
Th. Its Partner Jatinder Singh                          .....Petitioner

                   Through: None

              Vs

Union of India & Ors.


                                                       .....Respondent

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

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

(18.02.2026)

01. Learned counsel appearing for the respondents submits

that the present matter cannot be settled in mediation

and, therefore, the same may not be referred to the

learned Mediator.

02. In view of the above submission, the present matter is

directed to be listed before the Bench holding the roster

on the date already fixed, i.e., 09.03.2026.

(SANJAY DHAR) JUDGE JAMMU 18.02.2026 SUNIL