Himachal Pradesh High Court
Sheetal Seth vs Brij Mohan Soni on 14 December, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
Civil Suit No. 123 of 2022
Date of decision: 14.12.2022
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Sheetal Seth. ...Plaintiff.
Versus
Brij Mohan Soni. ...Defendant.
Coram
The Hon'ble Mr. Justice Vivek Singh Thakur, Judge.
Whether approved for reporting?1
For the Plaintiff. Mr.Rajesh Parkash, Advocate, vice Mr.Ashok
r Kumar Thakur, Advocate.
For the Defendant: Mr.Suneet Goel, Advocate.
Vivek Singh Thakur, Judge (oral)
Civil Suit No. 123 of 2022 & OMP No. 673 of 2022 In present suit defendant has been served and suit is at the stage of filing written statement to the plaint and reply to the application.
2. In view of enhancement of pecuniary jurisdiction of District judiciary in term of Notification No. HHC/PJ/93-1, dated 17.10.2022 and 6.12.2022, present suit, valued at 34,00,000/-, alongwith pending application(s), deserves to be transferred to Senior Civil Judge, Dharamshala, H.P. for further adjudication. Accordingly, present suit is ordered to be transferred to the said Court.
3. Parties are directed to appear before Senior Civil Judge, Dharamshala, H.P. 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 Senior Civil Judge, Dharamshala, H.P. on that date, failing which adverse consequences shall follow. Interim order shall continue subject to Whether the reporters of the local papers may be allowed to see the Judgment? Yes ::: Downloaded on - 14/12/2022 20:33:34 :::CIS 2 Civil Suit No. 123 of 2022 any further order passed by transferee Court. 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 14 December, 2022 Judge.
(Keshav)
r to
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