United India Insurance Company vs Mohd. Shafi Baba And Others
2021 Latest Caselaw 577 j&K/2

                                                                               Serial No. 101

                               HIGH COURT OF JAMMU AND KASHMIR
                                         AT SRINAGAR



                                                              CM No. 2170/2021 IN
                                                              CMAM No. 35/2014
                                                              (Through Video Conferencing)


          United India Insurance Company                                       ...Petitioner(s)

                                          Through:- None.

                                          v/s

          Mohd. Shafi Baba and others                                        ....Respondent(s)

                                          Through:- Mr. Z. A. Shah, Sr. Advocate with
                                                    Mr. A. Hanan, Advocate for applicant
                                                    in CM No. 2170/2021.
           Coram:              HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE

                                                      ORDER

,

CM No. 2170/2021

This is an application seeking modification of the judgment dated

20.07.2020 passed by this Court.

In the first instance, notice of this application be issued to the

appellant-insurance company through its standing counsel, Mr. N. A.

Dandroo, Advocate.

List on 04.06.2021.

Till next date of hearing, the proceedings in the execution petition

before the Tribunal shall defer.

(SANJAY DHAR) JUDGE Jammu 20.05.2021 Bir MOHAMMAD ALTAF BHAT 2021.05.21 14:12 I attest to the accuracy and integrity of this document