Nazia Nazir Mir vs National Insurance Company And Ors
2026 Latest Caselaw 1084 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Nazia Nazir Mir vs National Insurance Company And Ors on 23 February, 2026

                                                                    S. No. 05
                                                                    Regular List


    IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                       AT SRINAGAR
                 Mac App 6/2024 CM(1392/2024)
   NAZIA NAZIR MIR.                                             ...Petitioner(s)

                      Through: Father of petitioner present in person.

                                         Vs
   NATIONAL INSURANCE COMPANY AND ORS.                          ...Respondent(s)

                      Through: None.
   CORAM:
         Khursheed-Ul-Islam, Registrar Judicial.
                                     ORDER

23.02.2026 Notice in terms of Hon'ble Court order dated 17.11.2025 has

been issued to respondent No. 1 and as per the office report, delivery

of the said notice has been confirmed. Service, as such, stands

complete. However, there is no representation on behalf of the

respondent No. 1 till date.

Further, scanned record of claim petition titled as "Mst. Hajira Vs

Mst. Nazia Nazir" has been received from the Court of Motor

Accident Claims Tribunal, Srinagar, in terms of aforesaid Hon'ble

Court order and same is enclosed with the file for kind perusal of the

Hon'ble court.

As such, list before the Hon'ble Court on 04.03.2026.

(Registrar Judicial)

SRINAGAR 23rd February, 2026 "Sabreena Rahim"