Jammu & Kashmir High Court
Geeta Devi vs Oriental Insurance Co. Ltd And Others on 2 September, 2021
Author: Javed Iqbal Wani
Bench: Javed Iqbal Wani
Serial No.08
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
MA No. 403/2011
In MA No. 311/2011
Geeta Devi ...Appellant(s)
Through:- Mr. V.R. Wazir, Sr. Advocate with
Mr. Abhishek Wazir, Advocate in MA No. 403/2011
Mr. D.S. Chauhan, Advocate in MA No. 311/2011
v/s
Oriental Insurance Co. Ltd and others ...Respondent(s)
Through:- Mr. D.S. Chauhan, Advocate for R-1
in MA No. 403/2011
Mr. V.R. Wazir, Sr. Advocate with
Mr. Abhishek Wazir, Advocate for R-1
in MA No. 311/2011
Coram: HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE
ORDER
Issue notice to respondent No. 2 and 3, returnable within a period of three weeks.
Learned counsel for the appellant to take steps for effecting service upon respondent Nos. 2 and 3 within a week's time.
List on 08.10.2021.
(JAVED IQBAL WANI) JUDGE Jammu 02.09.2021 Renu RENU BALA 2021.09.06 11:37 I attest to the accuracy and integrity of this document