Himachal Pradesh High Court
Nitin And Ors. vs . Dushyant Kumar Sood on 15 December, 2022
Author: Satyen Vaidya
Bench: Satyen Vaidya
Nitin and ors. Vs. Dushyant Kumar Sood .
RSA. No. 296 of 2022 15.12.2022 Present: Mr. Neeraj Gupta, Sr. Advocate with Mr. Vedhant Ranta, Advocate, for the appellants.
Mr. H.S. Upadhaya, Advocate, for the respondent..
The matter was heard on 14.12.2022 and was reserved for judgment. Today, the matter has again been taken up on the joint request of learned counsel for the parties.
Mr. Neeraj Gupta, learned Senior Advocate representing the petitioner has placed on record order dated 13.04.2022, passed by a Coordinate Bench of this Court in Civil Revision No. 22 of 2021, whereby, the question, which is involved in the instant petition, has already been referred by learned Single Judge for consideration of a Larger Bench. Learned counsel has further informed that the question before Larger Bench is still pending adjudication.
On the other hand, learned counsel for the respondent Mr. H.S. Upadhaya has cited a judgment passed by Division Bench of this Court in RSA No. 161 of 1981, decided on 10.05.1989 and on its strength he has submitted that same question has already been decided by Division Bench.
In view of the competing stands taken by both the sides, it is found necessary that the matter to be re-heard. List for re-hearing on 02.01.2023.
( Satyen Vaidya ) Judge 15th December, 2022 (sushma) ::: Downloaded on - 15/12/2022 20:39:42 :::CIS