Nazira Bi & Ors vs Bajaj Allianz Insurance Co. Ltd
2026 Latest Caselaw 2000 J&K

Jammu & Kashmir High Court

Nazira Bi & Ors vs Bajaj Allianz Insurance Co. Ltd on 7 April, 2026

Author: Sanjeev Kumar

Bench: Sanjeev Kumar

                                                                                        Serial No. 1
                                                                                        Supp. LIST

                           IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                AT JAMMU
                                             (Th. Virtual Mode)
                                                         RP No. 15/2019 in
                                                         CONC No. 84/2018

                       NAZIRA BI & ORS.                                       ...Petitioner/Applicant(s)

                       Through: Mr. Mohammad Latief Malik, Advocate
                                                                     Vs.
                       BAJAJ ALLIANZ INSURANCE CO. LTD.                            ...Respondent/Non-

applicants(s) Through: None

CORAM: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE

ORDE R 07.04.2026

CM No. 1096/2026.

1. This is an application by the review petitioners/applicants for placing on record the documents showing the age of the deceased. The documents are appended with the application.

2. The application for the reasons stated therein is allowed and the documents appended with the application are taken on record, subject to all just exceptions.

3. CM stands disposed of.

1. The matter could not be considered today due to non-availability of learned arguing counsel appearing for the respondents/Insurance Company.

2. Await appearance.

3. Adjourned.

4. List for consideration on 12th May 2026.

(SANJEEV KUMAR) JUDGE

SRINAGAR:

Nuzhat Shafi             07.04.2026

                         "S. Nuzhat"