Jamal Din And Others vs New India Assurance Co. Ltd. And ...
2023 Latest Caselaw 2236 j&K

                                                                         Sr. No. 30

       HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                       AT JAMMU

Case: CM No.5515/2023 in
     MA No.236/2017

Jamal Din and others                                                ..... Petitioner(s)

                       Through :- Mr. G. S. Thakur, Advocate

                  Vs

New India Assurance Co. Ltd. and others                           .....Respondent(s)

                       Through :- None.

          CORAM:
          HON'BLE MR. JUSTICE PUNEET GUPTA, JUDGE
                                     ORDER

09.10.2023 CM No.5515/2023

Through the medium of the instant application, the

applicants/appellants seeks release of awarded amount deposited by the Insurance

Company as per the judgment dated 10.03.2023.

Learned counsel appearing for the applicants/appellants submits that

the amount stands deposited by the respondent No.1-Insurance with the Registry

of this Court.

In view of the above, the Registrar Judicial, Jammu to release the

amount deposited by the respondent-Insurance Company in favour of the

applicant/appellants proportionately as directed by the Tribunal after proper

verification/identification.

Disposed of.

(PUNEET GUPTA) JUDGE JAMMU 09.10.2023 Shammi