Jammu & Kashmir High Court
Oriental Insurance Co. Ltd vs Shahien Akhter And Others on 5 February, 2026
Author: Rajnesh Oswal
Bench: Rajnesh Oswal
Serial No. 9
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
MA No. 215/2017
IA No. 1/2018, 2/2018
c/w
MA No. 214/2017
IA No. 1/2018
MA No. 275/2017
IA No. 2/2017, 1/2017
MA No. 276/2017
IA No. 1/2017, 2/2017
Oriental Insurance Co. Ltd. .....Appellant(s)/Petitioner(s)
Through: Mr. Vishnu Gupta, Advocate.
vs
Shahien Akhter and others ..... Respondent(s)
Through: Mr. Z. A. Qazi, Advocate.
Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
ORDER
05.02.2026
1. Mr. Vishnu Gupta, learned counsel for the appellant submits that though the appellant-Insurance Company is ready to settle the matter, but the respondents do not intend to do the same, as such, this matter cannot be settled through mediation.
2. List on 04.03.2026.
(RAJNESH OSWAL) JUDGE Jammu 05.02.2026 Sahil Padha Sahil Padha 2026.02.05 15:48 I attest to the accuracy and integrity of this document