Jammu & Kashmir High Court
New India Assurance Co. Ltd. vs Darshan Lal And Ors on 9 October, 2018
Author: Sanjeev Kumar
Bench: Sanjeev Kumar
S.No. 56
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
CONC No. 285/2010
Date of order: 09.10.2018
New India Assurance Co. Ltd. v. Darshan Lal and others
Coram:
Hon'ble Mr Justice Sanjeev Kumar, Judge
Appearance:
For the Petitioner(s): Mr. Udhay Bhaskar, Adv.
For the Respondent(s) : None.
i) Whether approved for reporting in Yes/No Law journals etc.:
ii) Whether approved for publication in press: Yes/No Service on respondents 1 and 3 could not be effected for want of fresh particulars. Appellant's counsel to take steps and provide fresh particulars of the aforesaid respondents within one week. Notice shall go to the respondents thereafter returnable within four weeks.
List immediately after service is effected on respondents 1 and 3.
(Sanjeev Kumar) Judge Jammu:
09.10.2018 Rakesh