New India Assurance Co. Ltd vs Humma Mehboob Ali
2026 Latest Caselaw 373 J&K

Jammu & Kashmir High Court

New India Assurance Co. Ltd vs Humma Mehboob Ali on 5 February, 2026

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                                        Serial No. 11

                HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                     AT JAMMU
           Mac App No. 78/2019
           CM No. 4928/2019

           New India Assurance Co. Ltd.                              .....Appellant(s)/Petitioner(s)
                                          Through: Mr. Amrit Sarin, Advocate.
                                     vs
           Humma Mehboob Ali                                                    ..... Respondent(s)
                                          Through: Mr. H. R. Qureshi, Advocate.

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

05.02.2026

1. Mr. Amrit Sarin, learned counsel for the appellant submits that in view

of the issued involved in the present appeal, the matter cannot be

settled through mediation.

2. List on 24.03.2026.

(RAJNESH OSWAL) JUDGE

Jammu 05.02.2026 Sahil Padha