New India Assurance Co. Ltd vs Khana Begum And Others
2026 Latest Caselaw 367 J&K

Jammu & Kashmir High Court

New India Assurance Co. Ltd vs Khana Begum And Others on 5 February, 2026

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                                       Serial No. 7

                HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                     AT JAMMU
           MA No. 200/2015
           CM No. 719/2020, 3913/2022
           IA No. 1/2015

           New India Assurance Co. Ltd.                              .....Appellant(s)/Petitioner(s)
                                          Through: None.
                                     vs
           Khana Begum and others                                              ..... Respondent(s)
                                          Through: Mr. Wasim Akram Mir, Advocate vice
                                                   Mr. N. D. Qazi, Advocate.

           Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                                                      ORDER

05.02.2026

1. Vide Order dated 17.07.2025, it has already been observed that this

case does not admit of a scope for mediation.

2. List on 23.03.2026.

(RAJNESH OSWAL) JUDGE

Jammu 05.02.2026 Sahil Padha