Rahil Malik vs Ut Of J&K And Ors
2026 Latest Caselaw 992 J&K

Jammu & Kashmir High Court

Rahil Malik vs Ut Of J&K And Ors on 19 February, 2026

                                                                         Sr. No. 166


    HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                    AT JAMMU

WP(C) No. 1471/2025


Rahil Malik                                     ..... 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

There appears to be an element of settlement between the parties in

the present matter, as such, parties are directed to appear before the Co-

ordinator, Main Mediation Centre of this Court on 27.02.2026, to explore

possibility of amicable settlement, in pursuance of "Special Mediation

Drive-Mediation for the Nation 2.0."

(Rajesh Sekhri) Judge

Jammu 19.02.2026 Riya Kochhar