PARAMJEET SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) According to the petitioner, he had appointed one Mr. Lovely Singh as his Manager to look after his transport business, however, the Manager has illegally transferred petitioner's trucks in favour of Mr. Gurpreet Singh & Mr. Prince Pal Singh, on the basis of forged signatures.

(2.) According to the petitioner, transfer of registration of the trucks belonging to petitioner, in favour of Mr. Gurpreet Singh & Mr. Prince Pal Singh, is based on forged documents, therefore, transfer of registration deserves to be set aside.

(3.) Learned counsel appearing for the petitioner contends that petitioner has already made representation to Assistant Regional Transport Officer, Haldwani, District Nainital, on 1/12/2021, who may be asked to decide the same, expeditiously.