Hdfc Ergo General Insurance Co vs Meena Kumari
2026 Latest Caselaw 969 J&K

Jammu & Kashmir High Court

Hdfc Ergo General Insurance Co vs Meena Kumari on 19 February, 2026

                                                                        Sr. No. 152


    HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                    AT JAMMU

MA No. 58/2019


HDFC Ergo General Insurance Co.                ..... Petitioner(s)/ Appellant(s)
Ltd.

q
                      Through: Mr. Baldev Singh, Advocate
                 vs
Meena Kumari                                               ..... Respondent(s)
                      Through: Ms. Chetna Manhas, Advocate
Coram: HON'BLE MR. JUSTICE RAJESH SEKHRI, JUDGE

                                  ORDER

19.02.2026

01. Learned counsels for the parties have submitted that in view of the

nature of controversy projected in the present petition, there is no scope

of amicable settlement between the parties in mediation.

02. List in regular cause list on 02.04.2026.

(Rajesh Sekhri) Judge

Jammu 19.02.2026 Riya Kochhar