Jammu & Kashmir High Court
Oriental Insurance Company vs Jagdev Singh & Ors on 15 July, 2025
Author: Rahul Bharti
Bench: Rahul Bharti
Serial No. 105
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
Mac App. No. 46/2024
Oriental Insurance Company
Limited .....Appellant
Through: None
Vs
Jagdev Singh & Ors.
..... Respondents
Through: None
CORAM: HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE
ORDER
(15.07.2025)
01. As per notification No. 2105 of 2025/RG/GS dated 07.07.2025 issued by the learned Registrar General (Offg.) of the High Court of J&K and Ladakh in furtherance of a drive launched under the guidance of the Hon'ble Chief Justice of India and the Hon'ble Mr. Justice Surya Kant, Judge, Supreme Court of India as being the Executive Chairman, NALSA and the Chairman, MCPC, this case has also been tagged as potentially referable case related to motor accidents claims cases.
02. This case does not admit of a scope for mediation, as such, list this case before this Court for consideration on 27.08.2025.
(RAHUL BHARTI) JUDGE JAMMU 15.07.2025 SUNIL