Himachal Pradesh High Court
Dinesh Singh Thakur vs . Sohan Lal Sharma on 4 November, 2022
Author: Virender Singh
Bench: Virender Singh
Dinesh Singh Thakur Vs. Sohan Lal Sharma Civil Suit No. 24 of 2022 4.11.2022 Present: Mr. Navlesh Verma, Advocate vice Mr. .
B.R. Verma, Advocate, for the plaintiff.
Mr. Ashok Sood, Senior Advocate with Mr. Abhishek Banta, Advocate, for the defendant.
By virtue of the Notification No. HC/PJ/9312846982, 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 said notification, the present case is ordered to be transferred to the Court of learned District Judge, Shimla for adjudication of the same, as per law. It is further clarified that the learned District Judge, is at liberty, to retain or assign the same to any other Additional District Judge, having the pecuniary jurisdiction.
After receiving the file, the Court concerned shall proceed in accordance with law, after securing the presence of the parties.
(Virender Singh) Judge November 4, 2022 (Kalpana) ::: Downloaded on - 07/11/2022 20:31:54 :::CIS