Sh. Tilak Raj Sharma vs Dr. Rajeev Bedi
2022 Latest Caselaw 9328 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

Civil Suit No.36 of 2019 Date of Decision: 15.11.2022 __________________________________________________________

.

    Sh. Tilak Raj Sharma                               .......Plaintiff





                                                     Versus

    Dr. Rajeev Bedi                                 ... Defendant

__________________________________________________________ Coram:

Hon'ble Mr. Justice Sandeep Sharma, Judge. Whether approved for reporting? 1

For the Plaintiff: Mr. Anuj Nag, Advocate.

For the Defendant: Mr. Rajeev Sood, Advocate. ___________________________________________________________ Sandeep Sharma, Judge(oral):

Learned counsel representing the parties fairly state that on

account of Notification dated 10.10.2022, issued by Government of

Himachal Pradesh, pecuniary jurisdiction of District Judiciary as well as

High Court of Himachal Pradesh, has been enhanced and as such, this

Court has now jurisdiction to entertain the suit having value of more than

rupees 'one crore' and District judge has a jurisdiction to entertain the suit

up to the value of rupees 'one crore'.

2. In view of the above, instant case being below rupees 'sixty

lakh' required to be sent to the court below for further proceedings.

3. Consequently, in view of above, Registry is directed to

transfer the case file of instant case to the Court of learned Senior Civil

Whether the reporters of the local papers may be allowed to see the judgment?

Judge, Shimla, District Shimla, Himachal Pradesh, enabling it to proceed

further with the matter from the stage it has been left by this Court.

4. Learned counsel representing parties undertake to cause

.

presence of their respective clients either in person or through their counsel

before the Court below on 4.01.2023, enabling it to proceed with the matter.

Registry to ensure that entire pleadings along with documents filed

by the parties to the lis are also sent to the Court below forthwith.

(Sandeep Sharma), Judge 15th November, 2022 (shankar)