Oriental Insurance Company Ltd vs Naik General Store & Ors
2026 Latest Caselaw 2139 J&K

Jammu & Kashmir High Court

Oriental Insurance Company Ltd vs Naik General Store & Ors on 9 April, 2026

Author: Sindhu Sharma

Bench: Sindhu Sharma

                                                                                    2026:JKLHC-JMU:1012-DB




                                            Sr. No. 35
      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU

OWP No. 702/2008

Oriental Insurance Company Ltd.                    .... Petitioner/Appellant(s)

                           Through:-   Mr. Vishnu Gupta, Advocate

                     V/s

Naik General Store & ors.                                      .....Respondent(s)

                           Through:-   Mr. Waqar Hussain Shah, Advocate

CORAM :        HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
                                                    (Through Virtual Mode From Srinagar)
               HON'BLE MR. JUSTICE SHAHZAD AZEEM, JUDGE


                                   ORDER

09.04.2026

01. Learned counsel for both the parties submit that the parties

have arrived at an amicable settlement, and a copy of the said settlement

has been produced before this Court in this regard. The same is taken on

record.

02. In view of the settlement arrived at between the parties, this

petition is disposed of as settled. The amount, so deposited in the

Registry of this Court, shall be released in favour of the parties in terms

of the settlement.

                      (SHAHZAD AZEEM)                 (SINDHU SHARMA)
                                Judge                           Judge
JAMMU
RAM MURTI/PS
09.04.2026