Hill And Co. Through Satpal Singh vs Union Of India And Ors
2026 Latest Caselaw 989 J&K

Jammu & Kashmir High Court

Hill And Co. Through Satpal Singh vs Union Of India And Ors on 19 February, 2026

                                                                          Sr. No. 155


    HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                    AT JAMMU

WP(C) No. 130/2025


Hill and Co. Through Satpal Singh                ..... Petitioner(s)/ Appellant(s)


q
                     Through: None
                vs
Union of India and Ors.                                      ..... Respondent(s)
                     Through: Mr. Sumant Sudan, Advocate vice
                              Mr. Vishal Sharma, DSGI
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