Citation : 2026 Latest Caselaw 531 J&K/2
Judgement Date : 9 February, 2026
S. No. 28
Regular Cause List
IN THE HIGH COURT 0F JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
CM(1583/2025) IN
CM(M) 118/2025
PNB METLIFE INDIA INSURANCE
COMPANY LIMITED ...Petitioner(s)/Appellant(s)
Through: Mr. Vastav Sharma, Advocate through virtual mode vice
Mr. Pranav Kohli, Sr. Advocate
Vs.
JAVIED AHMAD RAH AND ANR.
...Respondent(s)
Through: Mr. N. A. Shah, Advocate
CORAM:
HON'BLE MS. JUSTICE SINDHU SHARMA, JUDGE
HON'BLE MR. JUSTICE SHAHZAD AZEEM, JUDGE
ORDER
09.02.2026
For the reasons stated in the application, the same is allowed and the requirement of filing the certified copy of impugned orders/legible annexures is dispensed with for the time being. The applicant/petitioner shall file the same by or before next date of hearing. CM disposed of.
CM No. 118/2025:
Adjournment is sought on the ground that Mr. Pranav Kohli, Senior Advocate, is not available today. Adjourned.
List on 25.03.2026.
(SHAHZAD AZEEM) (SINDHU SHARMA)
JUDGE JUDGE
SRINAGAR
09.02.2026
"Imtiyaz"
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