Himachal Pradesh High Court
Dev Raj Sharma & Others vs Tulsi Ram on 11 November, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
Civil Suit No. 64 of 2017
Date of decision: 11.11.2022
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Dev Raj Sharma & others. ...Plaintiffs.
Versus
Tulsi Ram. ...Defendant.
For the Plaintiffs: Mr.Ajit Pal Singh Jaswal, Advocate, vice
Mr.Janesh Gupta, Advocate.
For the Defendant: Mr.Rahul Gathania, Advocate.
ORDER
Suit is at the stage of recording remaining evidence on behalf of plaintiffs.
2. In view of enhancement of pecuniary jurisdiction of District judiciary in term of Notification No. HHC/B/93-1, dated 17.10.2022, present suit, valued at 67,50,000/-, deserves to be transferred to District Judge, Solan for further adjudication. Accordingly, present suit is ordered to be transferred to the said Court.
3. Parties are directed to appear before learned District Judge, Solan on 1st March, 2023, whereafter transferee Court shall proceed further in accordance with law without issuing fresh notice to the parties. It shall be responsibility of parties to ensure their representation before District Judge, Solan on that date, failing which adverse consequences shall follow. Registry to transmit the record forthwith.
4. So far as this Court is concerned, the suit along with pending application(s) shall be deemed to have been disposed of.
(Vivek Singh Thakur), th 11 November, 2022 Judge.
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