Pran Nath Hakim vs New India Assurance Company And ...
2021 Latest Caselaw 1275 j&K

                                         h475




                                                                        S.No.31

         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                         AT JAMMU
                                   OWP No.501/2009
                                   IA No.662/2009  Co




Pran Nath Hakim                                                      ...Petitioner(s)
                             Through:-None
         V/s
New India Assurance Company and others                         ...Respondent(s)
                             Through:- Mr. D.S.Chauhan, Advocate
Coram: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE

                                       ORDER

This petition is directed against the judgment and order of the State Consumer Protection Commission, Jammu headed by Retired Judge of this Court and therefore, in terms of Note No.10 of the Circular No.35540- 48/RG dated 04.08.2021, this petition ought to be listed before the Division Bench.

Registry to list this petition before the Division Bench.

(Sanjeev Kumar) Judge Jammu 07.10.2021 Vinod.