Kangra Central Cooperative Bank vs Anil Sharma & Others
2023 Latest Caselaw 17464 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

Civil Suit No.35 of 2016

.

Decided on : 03.11.2023

Kangra Central Cooperative Bank, Amb ...Plaintiff

Versus

Anil Sharma & Others ...Defendants

Coram

The Hon'ble Mr. Justice Virender Singh, Judge. Whether approved for reporting?1

For the plaintiff r : Mr. Umesh Kanwar, Advocate.

For the Defendants : Mr. Neel Kamal Sood, Senior Advocate with Ms. Shabnam, Advocate.

Virender Singh, Judge (Oral).

By virtue of the notification No. HHC/PJ/93­1­

28469­82, dated 17.10.2022, issued by the High Court of

Himachal Pradesh, pecuniary jurisdiction of the Civil

Courts has been increased.

2. Keeping in view the said notification, the

present case is ordered to be transferred to the Court of the

learned District Judge, Una, District Una, H.P.

Whether Reporters of local papers may be allowed to see the judgment? Yes.

3. Learned District Judge, Una is at liberty, either

to retain the matter or to assign it to learned Additional

.

District Judge, holding circuit Court at Amb.

4. Parties, through their counsel, are

directed to appear before the Court of learned District

Judge, Una, on 28th November, 2023.

    November 03, 2023(ps)
                             to           ( Virender Singh )
                                                Judge