The Oriental Insurance Co. Ltd vs Shakuntla Devi And Others
2021 Latest Caselaw 261 j&K

                                                                   S. Nos. 201
             HIGH COURT OF JAMMU AND KASHMIR
                           AT JAMMU

                                                    CM No. 4024/2019 in
                                                    MA No. 242/2017


The Oriental Insurance Co. Ltd.                                    ...Petitioner(s)

                Through :- Mr. Amrit Sarin, Advocate
               v/s<




Shakuntla Devi and others
't
                                                     .....Respondent(s)

                 Through :- None


Coram:       HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE

                                         ORDER

This is an application filed by the Oriental Insurance Company

Limited in terms of Section 152 of the Code of Civil Procedure for amendment

of the judgment dated 26.04.2019 passed by this Court in MA No. 242/2017.

Similar application had been filed by the respondents-claimants also which was

registered as CM No. 4139/2019 and this Court vide order dated 17.07.2020,

disposed of the said application and corrected the error pointed out.

In view of the disposal of the CM No. 4139/2019 in terms of order

dated 17.07.2020, nothing survives in this application and the same is,

accordingly, disposed of, in terms of the aforesaid order.

(SANJEEV KUMAR) JUDGE JAMMU 08.03.2021 Shivalee Whether the order is speaking: Yes/No Whether the order is reportable: Yes/No