Jammu & Kashmir High Court
New India Assurance Company Limited vs Usha Baloria And Others on 19 September, 2019
Author: Rajesh Bindal
Bench: Rajesh Bindal
S.No.21
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
MA No. 291/2012
IA No. 592/2012
c/w
CCROS No.12/2006
MA No. 168/2006
MA No. 226/2006
IA Nos. 263/2006 & 356/2007
CCROS No.13/2008
MA No. 99/2008, IA No.128/2008
MA No.654/2010, IA No.974/2010
MA No.382/2012
MA No.14/2013
IA Nos. 18/2013 & 285/2013
MA No.221/2013
CCROS No. 9900002/2013
MA No.222/2014
MA No.526/2014
CM No.2894/2019 [1/2019]
New India Assurance Company Limited ...Appellant(s)
Through:- None
V/s
Usha Baloria and others ...Respondent(s)
Through:- None
Coram: HON'BLE MR. JUSTICE RAJESH BINDAL, JUDGE
ORDER
None for the parties.
In the interest of justice, adjourned to 17.10.2019.
Copy of this order be placed on the files of connected cases (Rajesh Bindal) Judge Jammu.
19.09.2019 Vinod.
VINOD KUMAR 2019.09.21 11:36 I attest to the accuracy and integrity of this document