Oriental Insurance Co. Ltd vs Sheela Devi And Ors
2021 Latest Caselaw 178 j&K

                                                                                    S. No. 101
                               HIGH COURT OF JAMMU AND KASHMIR
                                              AT JAMMU

                                                                          CM No. 1622/2021
                                                                          in
                                                                          MA No. 57/2019

        Oriental Insurance Co. Ltd.                                   ...Appellant/Petitioner(s)

                        Through :- Mr. Baldev Singh, Advocate
                       v/s          <




        Sheela Devi and ors.
        't
                                                             .....Respondent (s)

                                   Through :- None
        Coram:                 HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE

                                                       ORDER

23.02.2021

CM No. 1622/2021

After the matter was heard and reserved for judgment, the present

application has been filed by the appellant/applicant-insurance company for leading

additional evidence in terms of Order 41 Rule 27 on the ground that after the matter

was reserved, the appellant/applicant-insurance company came to know that the

banquet halls are still functioning.

In view of this, let a notice be issued to the learned counsel appearing

for the claimant/respondent No. 1.

List on 22.03.2021.

(RAJNESH OSWAL) JUDGE JAMMU 23.02.2021 Neha

NEHA KUMARI 2021.02.23 15:02 I attest to the accuracy and integrity of this document