Himachal Pradesh High Court
Karam Chand vs . H.P. State Forest Corp. Ltd & on 1 September, 2023
Karam Chand vs. H.P. State Forest Corp. Ltd & .
anr.
RSA No. 5 of 2011 01.09.2023 Present: Mr. G.R.Palsra, Advocate, for the appellant.
Mr. D.S.Kainthla, Advocate, for the of respondents.
While the matter was being argued, repeated rt queries were put to learned counsel for the appellant pointing out as to how the judgments of learned Trial Court and the First Appellate Court on substantial question No.3, suffers from the vice of perversity. No proper assistance was forthcoming from the learned counsel for the appellant.
List for hearing in due course.
Registry is directed to reflect the name of Mr. D.S.Kainthla, Advocate, for the respondents, instead of other Advocates, in the cause list henceforth.
(Bipin C. Negi) Judge 1st September, 2023 (Nisha) ::: Downloaded on - 02/09/2023 20:36:22 :::CIS