Unknown vs Himachal Fibres Ltd. V. State
2022 Latest Caselaw 8805 HP

Himachal Fibres Ltd. v. State

.

RSA No. 207 of 2021

27.10.2022 Present Mr. Kunal Verma, Advocate, for the appellant.

Ms. Svaneel Jaswal, Deputy Advocate General, for

respondents Nos.1, 2 and 4.

Mr. Mehar Chand Thakur, Advocate, for respondent No.3.

Report of Registry reveals that respondent No. 6 stands

duly served by way of publication in Hindi new daily, Divya Himachal, on

23.9.2022, for today's date but despite service, none has come present

on its behalf, as such, it is ordered to be proceeded against ex parte.

Admitted on following substantial question of law:

"Whether the judgment and decree passed by learned first

appellate court are the result of total misreading and mis- appreciation of the evidence, be it ocular or documentary?

Post-admission notice. Ms. Svaneel Jaswal, learned

Deputy Advocate General and Mr. Mehar Chand Thakur, Advocate

accept notices on behalf of respondents Nos. 1, 2 and 4 and respondent

No.3, respectively. Separate notices to respondents Nos. 5 and 6, on

taking steps within a week, returnable within six weeks.

Record be called for.

List for hearing in due course.

(Sandeep Sharma) Judge October 27, 2022 (vikrant)