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RSA/200/2020
2021 Latest Caselaw 1661 HP

Citation : 2021 Latest Caselaw 1661 HP
Judgement Date : 4 March, 2021

Himachal Pradesh High Court

RSA/200/2020 on 4 March, 2021

Bench: Vivek Singh Thakur

RSA No. 200 of 2020

4.3.2021 Present: Mr.Suneel Awasthi, Advocate, for the appellant.

.

Mr.Naresh Verma, Advocate, for the respondent.

Admit on the following substantial question of law:-

Whether the Courts below have misread, and misconstrued the pleadings as well as evidence, oral as well as documentary, particularly

testimonials of PW-1 to PW-4, resulting in perversity in the judgments?

List for hearing in due course.

(Vivek Singh Thakur), Judge.

4th March, 2021

(Keshav)

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