The Oriental Insurance Company ... vs Ut Of J&K And Ors
2022 Latest Caselaw 363 j&K/2

                                                                       S. No. 27
                                                                       Suppl.-1 Cause List
               IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                  AT SRINAGAR

                                          CM No. 1829/2022
                                        In CMAM No. 79/2017

         The Oriental Insurance Company Limited                          ...Petitioner(s)

         Through: None
                                                  Vs.

         UT of J&K and Ors.                                            ...Respondent(s)

         Through: Mr. M. Altaf Khan, Adv. for applicant
         CORAM:
          HON'BLE MR JUSTICE VINOD CHATTERJI KOUL, JUDGE
                                              ORDER

13.04.2022 Application, for the reasons detailed therein, is allowed and the Registry is directed to release Award amount, deposited by the appellant Insurance Company in the appeal (CMAM No. 79/2017), in favour of applicants/claimants, in accordance with the judgment passed by a Bench of this Court on 11.11.2021, after completing all codal formalities and on proper verification and identification by counsel for applicants/claimants, directly into their bank accounts. CM disposed of.

(VINOD CHATTERJI KOUL) JUDGE SRINAGAR 13.04.2022 Manzoor

MANZOOR UL HASSAN DAR 2022.04.13 02:12 I attest to the accuracy and integrity of this document