Himachal Pradesh High Court
Maya Devi & Ors. vs . State Of H.P. & Anr. on 1 August, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Maya Devi & ors. vs. State of H.P. & anr.
.
RSA No.199 of 2022 01.08.2022 Present: Mr. Pawan K. Sharma, Advocate, for the appellants.
Mr. Sudhir Bhatnagar and Mr. Narinder Guleria, Additional Advocate General with Mr. Sunny Dhatwalia, Assistant Advocate General, for the respondents.
Admit on the following substantial questions of law:-
"1. Whether the findings recorded by Courts below are result of mis-reading, mis-appreciation and mis-construction of oral and documentary evidence and thus being perverse are not r sustainable
2. Whether learned first appellate court failed to adjudicate the application under Section 5 of the Limitation Act without framing the issues and without giving proper opportunity of leading evidence to the appellants?"
Post admission notice. Mr. Sudhir Bhatnagar, learned Additional Advocate General appears and waives post admission notice on behalf of the respondents.
List in due course. Record of learned courts below be called for.
(Sandeep Sharma) Judge 1st August, 2022 (reena) ::: Downloaded on - 01/08/2022 20:12:06 :::CIS