Jammu & Kashmir High Court - Srinagar Bench
Mudasir Majid & Ors vs Chairman Gipsa General Insurance on 14 January, 2026
Serial No.50
SUPPLEMENTARY CAUSE LIST-I
IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
WP(C) 3358/2025
CM(9037/2025)
Mudasir Majid & Ors. ...Petitioner(s)
Through: Mr. Syed Sajad Geelani, Advocate
Vs.
Chairman Gipsa General Insurance
Public Sector Association & Ors
...Respondent(s)
Through: Mr. N.A. Dendru, Advocate for R-2 to 7.
CORAM:
HON'BLE MR. JUSTICE SHAHZAD AZEEM, JUDGE
ORDER
14.01.2026
1. Notice.
2. Notice waived by Mr. N.A. Dendru, learned counsel appearing on behalf of the respondents No. 2 to 7.
3. Issue notice to the respondent No. 1 returnable within a period of four weeks.
4. Requisite steps for service within a period of one week.
5. List again on 18.02.2026.
6. In the meanwhile, the respondents shall be at liberty to accord due consideration to the representation, if any, submitted by the petitioners, in accordance with law.
(SHAHZAD AZEEM) JUDGE SRINAGAR:
14.01.2026 "Mir Arif"