Jai Maa Developers Pvt. Ltd Office ... vs Smt. Pushpa
2022 Latest Caselaw 9104 HP

        IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                       ON THE DAY OF 7th NOVEMBER, 2022




                                                                                                  .
                                                       BEFORE





                 HON'BLE MR. JUSTICE AJAY MOHAN GOEL

                                    CIVIL SUIT NO. 27 of 2022





          JAI MAA DEVELOPERS PVT. LTD OFFICE AT 6, UPPER
          GROUND FLOOR, DEVIKA TOWER, NEHRU PLACE, NEW
          DELHI,   110019,  THROUGH     ITS   AUTHORIZED
          REPRESENTATIVE SH RAJ PAL SON OF SHRI DEVI LAL,





          RESIDENT OF HOUSE NO. 2579, GROUND FLOOR
          SECTOR 44-C, CHANDIGARH AUTHORIZED VIDE
          RESOLUTION DATED 9.8.2021

                                                                                           ...PLAINTIFF

          (BY MR. PARTAP SINGH GOVERDHAN , ADVOCATE)

          AND

          1. SMT. PUSHPA


          2. SMT SUNITA BOTH DAUGHTERS OF LATE SH. BIJA
             RAM.
             RESIDENT OF VILLAGE AND POST OFFICE BISHA,
             TEHSIL KANDAGHAT, DISTRICT SOLAN, H.P.




          3. SHRI SURINDER KUMAR SON OF LATE SHRI BIJA
             RAM, RESIDENT OF VILLAGE AND POST OFFICE
             BISHA, TEHSIL KANDAGHAT, DISTRICT SOLAN, H.P.





                                                                                    ...DEFENDANTS





          (DEFENDANT NO.1 EXPIRED)
          (MR. AJAY KASHYAP, ADVOCATE FOR D-2 AND D-3)

          1 WHETHER APPROVED FOR REPORTING?


               This petition coming on for orders this day, the Court
          passed the following :




    1
           Whether reporters of Local Papers may be allowed to see the judgment ? Yes.




                                                                                 ::: Downloaded on - 10/11/2022 20:30:45 :::CIS
                                       ORDER

In view of the enhancement of pecuniary

.

jurisdiction of the Court, vide notification dated 17.10.2022,

this Civil Suit is disposed of by ordering transfer of the suit to

the Court of learned Civil Judge, Kandaghat, District Solan,

H.P. before whom the parties shall appear on 16.03.2023,

who thereafter, may assign the case to the appropriate Court.

    7th November, 2022
    (Rishi)
                                  to               ( Ajay Mohan Goel)
                                                         Judge