United India Insurance Co. Ltd vs Ghulam Qadir
2023 Latest Caselaw 389 j&K

                                            Sr. No. 07
      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU

                                                            RFA No. 08/2023
                                                            CM No. 953/2023


United India Insurance Co. Ltd.                     .... Petitioner/Appellant(s)

                         Through:-    Mr. Sachin S. Sharma, Advocate.

                   V/s

Ghulam Qadir                                                .....Respondent(s)

                         Through:-

CORAM : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
                                  ORDER

Issue notice to the respondents, returnable within four weeks.

Requisites for the same within one week.

List on 25.04.2023.

Meanwhile, subject to deposit of 50% of the awarded amount, the

operation of the impugned judgment/decree dated 28.10.2022 passed by

the learned Principal District Judge, Ramban in case titled 'Ghulam Qadir

vs. United India Insurance Co. Ltd.' shall stay.

(Sindhu Sharma) Judge

Jammu:

27.02.2023 Michal Sharma