Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 25]

Himachal Pradesh High Court

Sh. Vikram Singh And Others vs . Hrtc And Another on 5 August, 2022

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

Sh. Vikram Singh and others Vs. HRTC and another RSA No. 77 of 2022 .

05.08.2022 Present: M/s Kamaljeet Sharma and Kuldeep Singh Chandel, Advocates, for the appellants.

Ms. Shubh Mahajan, Advocate, for the respondents.

Heard. Admit on the following substantial question of law:­ "Whether the findings returned by both the learned Courts below are perverse being contrary to the pleadings and evidence on record?"

Post admission notice. Ms. Shubh Mahajan, learned counsel, accepts post admission notice on behalf of the respondents. Record be called for. List in due course.
(Ajay Mohan Goel) Judge August 05, 2022 (bhupender) ::: Downloaded on - 05/08/2022 20:04:57 :::CIS