Himachal Pradesh High Court
M/S Vivek Enterprises vs . Tara Devi & Ors. on 21 November, 2022
Author: Virender Singh
Bench: Virender Singh
M/S Vivek Enterprises vs. Tara Devi & Ors.
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Civil Suit No. 59 of 2014 21.11.2022 Present: Mr. Dheeraj K. Vashist, Advocate, for the plaintiff.
Mr. Basant Pal Thakur, Advocate, vice Ms. Devyani Sharma, Advocate, for defendants No. 1 and 2.
Mr. Debender Ghosh, Advocate, vice Mr. Raman Sethi, Advocate, for defendants No. 8 to 12.
Defendants No. 3,5 and 7(a) already exparte.
None for defendants No. 7(b) & & 7(c), who are stated to be minors.
By virtue of the Notification No. HHC/PJ/93-1- 28469-82, dated 17.10.2022, issued by the High Court of Himachal Pradesh pecuniary jurisdiction of the Civil Courts has been increased.
Keeping in view the Notification as well as the fact that part of the subject matter of lis is situated at Nalagarh, the present case is ordered to be transferred to the Court of learned Senior Civil Judge, Nalagarh for adjudication of the same, as per law.
The parties, through their counsel, are directed to appear before the Court of Learned Senior Civil Judge, Nalagarh on 7th March, 2023. Learned Senior Civil Judge, Nalagarh is further directed to proceed in accordance with law.
(Virender Singh)
November 21, 2022 Judge
(vs)
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