Tilak Raj vs Rajnish Patwari

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      CS(OS) 3300/2015 & IAs No.23148-49/2015
       TILAK RAJ                                           ..... Plaintiff
                          Through : Mr. Prag Chawla, Advocate

                          versus

       RAJNISH PATWARI                                         ..... Defendant
                     Through : None.
       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI
                     ORDER

% 18.11.2015

1. The suit is listed in the category of 'directions'.

2. Having regard to the fact that the plaintiff has valued the suit for the purposes of pecuniary jurisdiction at Rs.64.00 lacs, which is below Rs.2.00 crores, the Registry is directed to return the plaint to the counsel for the plaintiff for the same to be presented before the competent court vested with the pecuniary jurisdiction to entertain the same.

3. The suit is disposed of, along with the pending applications.

HIMA KOHLI, J NOVEMBER 18, 2015 sk