Himachal Pradesh High Court
Robin Pasricha vs . State Of Hp & Anr. on 18 April, 2023
Author: Sushil Kukreja
Bench: Sushil Kukreja
Robin Pasricha Vs. State of HP & anr.
Civil Suit No.92 of 2012 .
18.04.2023 Present: Mr. Abhishek Barowalia, Advocate, for the plaintiff.
Mr. B.N. Sharma, Additional Advocate General with Ms. Leena Guleria and Ms. Avni Kochhar Mehta, Deputy Advocates General, for the defendants/State.
The value of the present suit for the purpose of jurisdiction has been assessed at Rs.42,71,640/- (rupees forty two lakh seventy one thousand six hundred forty only).
As per Notification No.HHC/PJ/93-I, dated 17.10.2022 and Corrigendum dated 06.12.2022, Court of Senior Civil Judge shall exercise the jurisdiction in all Original Civil Suits, the value of which does not exceed Rs. 60,00,000/-
(Rupees Sixty Lacs).
Since the present suit has been valued by the plaintiff at the rate of Rs. 42,71,640/- as such, the same is transferred to the Court of learned Senior Civil Judge, Kullu, District Kullu, H.P., who shall dispose of the same in accordance with law. The parties are directed to appear before the aforesaid Court on 26.05.2023. The records be sent to the said Court, forthwith, so as to reach well before the date fixed.
( Sushil Kukreja )
April 18, 2023 Judge
(VH)
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