Himachal Pradesh High Court
Bhupinder Singh vs . Board Of Directors & Another on 19 April, 2023
Author: Sandeep Sharma
Bench: Sandeep Sharma
Bhupinder Singh vs. Board of Directors & another .
CWPOA No.1542 of 2020 19.04.2023 Present Mr. Rakesh Kumar Dogra, Advocate, for the petitioners.
Ms. Shubh Mahajan, Advocate, for the respondents. CMP-T No. 149 of 2023 By way of instant application, permission has been sought by the applicants to place on record additional documents, which may be relevant for proper adjudication of the case at hand. No reply is intended to be filed on behalf of non-applicants-respondents.
Having perused the averments contained in the application as well as documents intended to be placed on record, this Court finds that no prejudice, if any, would be caused to either of the parties, if the documents are ordered to be taken on record, rather placing of the same would enable this Court to adjudicate the case in effective manner.
Consequently, in view of the above, the present application is allowed and documents intended to be placed on record are ordered to be taken on record. The application stands disposed of.
CWPOA No.1542 of 2020Since pleadings in the case are complete and parties are duly represented, now let this matter be listed for final hearing on 12.06.2023.
(Sandeep Sharma) Judge April 19, 2023 (shankar) ::: Downloaded on - 19/04/2023 20:43:50 :::CIS