Himachal Pradesh High Court
Rajesh Thakur vs Uco Bank on 14 December, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
1 IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA .
Civil Suit No.51 of 2010 Date of Decision: December 14, 2022.
Rajesh Thakur ...Plaintiff.
Versus
UCO Bank ..Defendant.
Coram
The Hon'ble Mr. Justice Vivek Singh Thakur, Judge. Whether approved for reporting?1 For the Plaintiff : Mr. J.S. Bhogal, Senior Advocate alongwith Mr. Tarunjit Singh Bhogal, Advocate.
For the Defendant: Mr. Sanjay Dalmia, Advocate.
Vivek Singh Thakur, Judge(Oral) Suit is at the stage of recording evidence of defendant.
2. In view of enhancement of jurisdiction of District Judiciary, in terms of Notification No.HHC/PJ/93-1, dated 17.10.2022, and 06.12.2022 present suit, valued for `41,79,875/-, alongwith pending application(s), deserves to be transferred to Civil Judge (Senior Division), Shimla, District Shimla, H.P., for adjudication and is accordingly ordered to be 1 Whether reporters of Local Papers may be allowed to see the judgment?
::: Downloaded on - 15/12/2022 20:32:32 :::CIS 2transferred to the said Court for adjudication and disposal in accordance with law.
3. Parties are directed to appear before the Civil Judge .
(Senior Division), Shimla, District Shimla, H.P., on 17.03.2023 and, thereafter, no fresh notice shall be issued to the parties. On failure in appearance, before the Transferee Court, consequences shall follow. After 17.03.2023, Transferee Court shall proceed further, in accordance with law.
4. So far as this Court is concerned, the suit alongwith pending application(s) shall be deemed to have been disposed of.
(Vivek Singh Thakur), Judge.
December 14, 2022 (subhash) ::: Downloaded on - 15/12/2022 20:32:32 :::CIS