National Insurance Co. Ltd vs Balwant Singh And Anr
2026 Latest Caselaw 922 J&K

Jammu & Kashmir High Court

National Insurance Co. Ltd vs Balwant Singh And Anr on 18 February, 2026

                                                                          Sr. No. 155


    HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                    AT JAMMU

MA No. 503/2012


National Insurance Co. Ltd.                      ..... Petitioner(s)/ Appellant(s)
                       Through: Ms. Snigdha Shekhar, Advocate vice
q
                                Mr. C. S. Gupta, Sr. Advocate
                  vs
Balwant Singh and Anr.                                       ..... Respondent(s)
                       Through: Mr. Rahil Raja, Advocate
Coram: HON'BLE MR. JUSTICE RAJESH SEKHRI, JUDGE

                                    ORDER

18.02.2026

01. With the consensus of learned counsels for the parties, present matter

is referred for mediation.

02. Parties are directed to appear before the Co-ordinator, Main

Mediation Centre of this Court on 26.02.2026, to explore possibility

of amicable settlement, in pursuance of "Special Mediation Drive-

Mediation for the Nation 2.0."

(Rajesh Sekhri) Judge

Jammu 18.02.2026 Riya Kochhar