M/S Rohit Associates And Anr vs Ut Of J&K And Ors
2026 Latest Caselaw 984 J&K

Jammu & Kashmir High Court

M/S Rohit Associates And Anr vs Ut Of J&K And Ors on 19 February, 2026

                                                                        Sr. No. 162


    HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                    AT JAMMU

WP(C) No. 59/2025


M/s Rohit Associates and Anr.                  ..... Petitioner(s)/ Appellant(s)


q
                     Through: None
                vs
UT of J&K and Ors.                                          ..... Respondent(s)
                     Through: Mr. Nirmal Kotwal, Advocate vice
                              Mr. Ravinder Gupta, AAG
Coram: HON'BLE MR. JUSTICE RAJESH SEKHRI, JUDGE

                                  ORDER

19.02.2026

01. Learned counsel for the respondents has submitted that in view of the

nature of controversy projected in the present petition, there is no scope

of amicable settlement between the parties in mediation.

02. List in regular cause list on 30.03.2026.

(Rajesh Sekhri) Judge

Jammu 19.02.2026 Riya Kochhar