United India Insurance Co. Ltd vs Abdul Gani And Ors
2023 Latest Caselaw 2425 j&K

                                                                         Sr. No.20



            HIGH COURT OF JAMMU AND KASHMIR AND LADAKH
                             AT JAMMU

                                                             MA No. 326/2014

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

                   Through :- Mr. Rupinder Singh, Advocate with
                              Ms. Damini Singh Chauhan, Adv.
             V/s

Abdul Gani and ors.                                            ....Respondent(s)

                   Through :-   Mr. M. Tariq Mughal, Adv.
                                Mr. Sarfraz Shah, Adv.

CORAM: HON'BLE MR. JUSTICE RAJESH SEKHRI, JUDGE

                                       ORDER

31.10.2023

The present case came to be reserved for judgment on 12.10.2023. Mr.

Rupinder Singh, learned counsel for the appellant-Insurance Company relied upon

and produced a judgment in case titled Oriental Insurance Company Limited v.

Poulose reported as 2015 (3) Law Herald (SC) 2129 (Kerala) (LB) in my office

chamber. In order to effectually adjudicate upon the controversy, it shall be

expedient that an opportunity is provided to counsels opposite to respond and

rebut the aforesaid judgment. Therefore, the present case is released.

Issue notice to learned counsel for the parties.

List for further consideration on 21.11.2023.

(Rajesh Sekhri) Judge

Jammu 02.11.2023 Paramjeet