Jammu & Kashmir High Court - Srinagar Bench
Javaid Ahmad Wani vs United India Insurance Company Ltd on 13 October, 2021
Author: Javed Iqbal Wani
Bench: Javed Iqbal Wani
S. No. 17
Regular List
IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR.
SWP No. 802/2011
IA No. 01/2011 (1292/2011)
Javaid Ahmad Wani
...Petitioner(s)
Through: Mr. Aswad Attar, Adv. vice
Mr. R. A. Jan, Sr. Advocate
Vs
United India Insurance Company Ltd.
...Respondent(s)
Through: Mr. N. H. Khuroo, Advocate
CORAM:
Hon'ble Mr. Justice Javed Iqbal Wani, Judge
ORDER
13.10.2021 Learned proxy counsel states that he is under instructions to make a submission that the appearing counsel for the petitioner has no instructions from his client to appear in the matter. His statement is taken on record.
Dismissed.
Interim direction, if any, shall stand vacated.
(Javed Iqbal Wani) Judge Srinagar.
13.10.2021 "Sakeena"
SAKEENA MOLVI I attest to the accuracy and authenticity of this document 20.10.2021 14:16