National Insurance Company Ltd. & Ors vs J&K Consumer Commission & Ors
2025 Latest Caselaw 858 J&K

Jammu & Kashmir High Court

National Insurance Company Ltd. & Ors vs J&K Consumer Commission & Ors on 4 February, 2025

                                                                                          Sr. No. 10
                                                                                       Regular Cause List

               IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                   AT JAMMU
                                                 OWP No. 1448/2010
             National Insurance Company Ltd. & Ors.                           ...Petitioner(s)/Appellant(s)

             Through:           Mr. Suneel Malhotra, Adv.

                                                            Vs.
             J&K Consumer Commission & Ors.                                                 ...Respondent(s)

             Through:           Mr. Sunil Sethi, Sr. Adv. with Mr. Gagan Kohli, Adv.

             CORAM:
             HON'BLE MR. JUSTICE ATUL SREEDHARAN, JUDGE (Through VC)
             HON'BLE MR. JUSTICE RAJESH SEKHRI, JUDGE
                                                      ORDER

04.02.2025

Office report suggests that the record of the J&K Consumer Disputes Redressal Commission in Jammu has been received pursuant to the order passed by this Court on 25th November 2024, however, digitized copy of the same has not been attached to this file. Office is requested to do the needful and annex the digitized file of the Commission with this file.

List on 3rd March 2025.

The order dated 14th December 2010 had directed the petitioner to deposit the amount awarded in this Court within a period of four weeks from today, upon which, the implementation of the impugned judgment shall remain stayed.

The Registry is requested to ascertain whether the order dated 14th December 2010 was complied with within the stipulated period. If it was not done, this petition shall stand dismissed without reference to the Board with a note of the Registry that the said order was not complied with and if the order was complied with, list this case on 3rd March 2025 for further hearing.

                         (RAJESH SEKHRI)                              (ATUL SREEDHARAN)
                                  JUDGE                                          JUDGE
              SRINAGAR:
              04.02.2025
              Altaf