New India Assurance vs Mohammad Abdullah Reshi And Ors
2021 Latest Caselaw 404 j&K/2

                                                               S. No. 208
                                                               After Notice Cause List
                      HIGH COURT OF JAMMU AND KASHMIR
                                AT SRINAGAR
                                  (Through Video Conferencing)
                                                             CMAM No. 138/2014
                                                         IA No. 1/2014 [447/2014]


       New India Assurance                                        .....Appellant(s)

                                 Through: Mr. Manzoor A. Dar, Advocate
              V/s
       Mohammad Abdullah Reshi and Ors.                        ..... Respondent(s)

                                 Through: Mr. B. A. Tak, Advocate for R1 & R2


       CORAM:
                     HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE

                                         ORDER

07.04.2021

Heard and reserved for judgment.

(VINOD CHATTERJI KOUL) JUDGE SRINAGAR 07.04.2021 "Manzoor"

MANZOOR UL HASSAN DAR 2021.04.07 17:08