National Insurance Company Limited vs Wali Mohammad Dar And Ors
2026 Latest Caselaw 320 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

National Insurance Company Limited vs Wali Mohammad Dar And Ors on 5 February, 2026

Author: Javed Iqbal Wani

Bench: Javed Iqbal Wani

                                                                                  M/Cases
                                                                                  Sr. No. 2
                    IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                       AT SRINAGAR
                                                   Mac App 33/2020 CM(2249/2020
                NATIONAL INSURANCE COMPANY LIMITED
                                                                                  ..... Petitioner(s)
                                                   Through: -
                                                 Mr. Aatir Kawoosa, Advocate.

                                                           V/s
                WALI MOHAMMAD DAR AND ORS.                       ..... Respondent(s)

Through:-

Mr. Waqar Ul Zaman, Advocate.

CORAM:

HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE (ORDER) 05.02.2026 Upon coming up instant matter for consideration being a case identified for mediation in terms of Notification No. 238 of 2026/RG/GS dated 28.01.2026, inasmuch as, in view of consent expressed by appearing counsel for the parties for referring the matter for mediation under Special Mediation Drive, 2.0, the instant petition is accordingly ordered to be sent to mediation.

Registry is directed to take necessary steps in this regard with an intimation to the appearing counsel for the parties for appearance before the Mediator.

(Javed Iqbal Wani) Judge SRINAGAR 05.02.2026 "Abdul Rashid"