Commandant 31 Brtf vs Mohd. Ayub
2026 Latest Caselaw 988 J&K

Jammu & Kashmir High Court

Commandant 31 Brtf vs Mohd. Ayub on 19 February, 2026

                                                                        Sr. No. 151


    HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                    AT JAMMU

RFA No. 24/2019


Commandant 31 BRTF                             ..... Petitioner(s)/ Appellant(s)
                     Through: Mr. Sumant Sudan, Advocate vice
q
                              Mr. Vishal Sharma, DSGI
                vs
Mohd. Ayub                                                 ..... Respondent(s)
                     Through: None
Coram: HON'BLE MR. JUSTICE RAJESH SEKHRI, JUDGE

                                  ORDER

19.02.2026

01. Learned counsel for the appellant 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 02.04.2026.

(Rajesh Sekhri) Judge

Jammu 19.02.2026 Riya Kochhar