Lalman & Ors vs Bimla Devi & Ors
2023 Latest Caselaw 5877 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CS No. 33/2021

.

Decided on: 15.05.2023

Lalman & Ors. .....Petitioners

Versus

Bimla Devi & Ors. ....Respondents. .......................................................................................... Coram

The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting?1

For the plaintiffs : Mr. R.L. Chaudhary, Advocate.

For the respondents: Mr. G.R. Palsra, Advocate, for defendants No.1 and 2.

Mr. H.R. Rangra, Advocate, for defendants No.3 to 6.

Jyotsna Rewal Dua , J

In view of enhancement of pecuniary jurisdiction vide

notification dated 17.10.2022 read with corrigendum dated

6.12.2022, this case, as prayed by learned counsel for the parties, is

ordered to be transferred to the learned Civil Judge (Sr. Division)

Mandi, District Mandi, H.P. The parties through their respective

learned counsel are directed to appear before the learned Civil

Judge (Sr. Division) Mandi, District Mandi, H.P on 13.06.2023.

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

Registry is directed to transmit the record of the case

forthwith to the concerned Court.

.

                                                      Jyotsna Rewal Dua





                                                          Judge
    15th May 2023
        (rohit)





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