Nisar Ahmed vs Ut Of J&K & Ors
2026 Latest Caselaw 938 J&K

Jammu & Kashmir High Court

Nisar Ahmed vs Ut Of J&K & Ors on 18 February, 2026

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                 Serial No. 96

 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT JAMMU

WP(C) No. 2863/2024

Nisar Ahmed
                                                       .....Petitioner

                   Through: None

              Vs

UT of J&K & Ors.


                                                    .....Respondents

                   Through: None

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

(18.02.2026)

01. None appears on behalf of the parties.

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

28.01.2026, the Registry has listed the instant case

before this Court for its referral to the Special Mediation

Drive.

03. I have perused the record of the case.

04. It appears that there are elements of settlement involved

in this matter, as such, an effort needs to be made for its

settlement through mediation. Accordingly, the instant

matter is 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 26.02.2026. They shall contact the Co-

ordinator through the e-mail address

[email protected]., Cell No. 8082898435.

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

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

mediator on 27.04.2026.

(SANJAY DHAR) JUDGE JAMMU 18.02.2026 SUNIL