Jammu & Kashmir High Court
Mini Bus Operations Union Narwal vs Union Territory Of J&K And Others on 17 February, 2026
Sr. No. 16
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
Case:- WP(C) No. 2312/2023
Mini Bus Operations Union Narwal
Channi Himmat .... Appellant(s)/Petitioner(s)
Through:- Ms. Arsha Sharma, Advocate vice
Mr. Sachin Gupta, Advocate
V/s
Union Territory of J&K and others
.....Respondent(s)
Through:- None
CORAM: HON'BLE MR. JUSTICE SANJAY PARIHAR, JUDGE
ORDER
17.02.2026 Learned counsel for the petitioner submits that she has no instructions to seek disposal of the petition on merits and, therefore, is not in a position to grant consent for referring the dispute to mediation. Her statement is taken on record.
The matter is directed to be listed on 01.04.2026, in terms of the Roster.
( SANJAY PARIHAR ) JUDGE JAMMU 17.02.2026 Nikhil