Citation : 2022 Latest Caselaw 8843 HP
Judgement Date : 28 October, 2022
28.10.2022
Present:
NAS or
' "<October 28, 2022
(Purohit)
Harnam Singh (deceased) through LRs vs. ». Ashwan!
Kumar
Mr.Dalip K. Sharma, Advocate, for the. 2
\
Mr.Kapil Dev Sood, Senioy "Advocate, alongwith
Mr.Rahul Gathania, MWR the respondent.
Admitted on foroene substantial questions of law:-
Whether peda, and decree passed by First Ss suffering from perversity for
Appellat any
mis! readin " misinterpretation and miscon ruction of pleadings of parties as well as
i evidence: on record, oral and documentary?
Whether findings in impugned judgment and > decree passed by learned District Judge that Civil
"Suit i is not maintainable, are contrary to law?
List for hearing in due course.
(Vivek Singh Thakur) Judge
inCls
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