Jammu & Kashmir High Court
Bishamber Singh And Another vs The New India Assurance Company Ltd on 10 November, 2020
Author: Tashi Rabstan
Bench: Tashi Rabstan
HIGH COURT OF JAMMU AND KASHMIR Sr. No.109
AT JAMMU
Mac App No.175/2020
CM Nos.6421 & 6422/2020
(Through Video Conferencing)
Bishamber Singh and Another
...Appellant(s)
Through:-Mr. Vishnu Gupta, Advocate.
(Through Video Call)
V/s
The New India Assurance Company Ltd, Jammu and Another
...Respondent(s)
Through:-
Coram :- HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
ORDER
10.11.2020 CM No.6422/2020 For the reasons stated in the application, the same is allowed and the petitioner is exempted to deposit court fee, attestation of affidavit etc., at this stage. The deficiencies be made good immediately after the restrictions of lockdown are lifted.
Application stands disposed of.
Mac App No.175/2020, CM No.6421/2020 Notice to the respondents, returnable within four weeks. Requisite steps to serve respondents within one week.
List on 09.02.2021.
Meanwhile, subject to objections from the other side and till next date of hearing, the operation of impugned award shall stay.
(Tashi Rabstan) Judge Jammu 10.11.2020 Madan-PS MADAN LAL VERMA 2020.11.12 12:01 I attest to the accuracy and integrity of this document