Citation : 2026 Latest Caselaw 781 J&K
Judgement Date : 16 February, 2026
Sr. No. 22
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
Case:- Mac. App. No. 126/2025
CM No. 8298/2025
United India Insurance Co. Ltd. .... Appellant(s)/Petitioner(s)
Through:- Mr. Sunny Mahajan, Advocate
V/s
Tashi Tundup and others .....Respondent(s)
Through:- Mr. Sachin Singh, Advocate
CORAM: HON'BLE MR. JUSTICE SANJAY PARIHAR, JUDGE
ORDER
16.02.2026
The matter is of a nature which can be settled by way of mediation and learned counsel for the parties fairly conceded that they can take a chance for settlement by appearing before the Mediator.
Learned counsel for the appellant submits that in terms of the previous order dated 23.12.2025, the appellant was required to deposit the entire awarded amount, however, because of various logistic reasons, the award could not be deposited and now he is ready to deposit the same. Learned counsel for the respondents expressed no objection, in case the time for depositing the award is extended, same is extended by another four weeks from today.
Given the Special Mediation Drive being undertaken, this matter is directed to be sent for mediation to the Coordinator, Main Mediation Centre, High Court of Jammu & Kashmir and Ladakh, at Jammu, where the parties shall appear on 09.03.2026.
( SANJAY PARIHAR ) JUDGE JAMMU 16.02.2026 Ram Murti
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