Himachal Pradesh High Court
Bhagwan Chand vs . Jai Krishan & Ors. on 28 March, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Bhagwan Chand vs. Jai Krishan & ors.
RSA Nos. 157 and 158 of 2020 .
29.03.2022 Present Mr. C.N. Singh, Advocate, for the appellant (s).
Mr. Ajay Kumar, Senior Advocate with Mr. Sumit Sood, Advocate, for the respondents in both appeals.
RSA Nos. 157 and 158 of 2020 Admit on the following substantial question of law:-
"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 sustainable?"
Post Admission notice. Mr. Sumit Sood, learned counsel, accepts the notice on behalf of the respondents.
Record be called for.
CMP No.3484 of 2021 & CMP No.4940 of 2021 The applications are disposed of with the direction that the applicant shall file the typed copy of Annexures along with the documents in issue within four weeks.
CMP No.6239 of 2020Pleadings are complete.
List for consideration after four weeks.
(Sandeep Sharma) Judge 29th March, 2022 (reena) ::: Downloaded on - 30/03/2022 20:11:14 :::CIS