CHAGGAN LAL Vs. NAND LAL SHARMA

JUDGEMENT

(1.) This application has been filed by applicants/respondents No. 1 and 2 for setting aside order dtd. 28/8/2020 passed by Registrar (Judicial), whereby he has accepted solvent security bond furnished by and on behalf of petitioners No. 1 to 3, on various grounds.

(2.) Preliminary objection has been taken by non- applicants/petitioners that in view of Rule 5 of Chapter-II of the High Court of Himachal Pradesh (Original Side) Rules, 1997 (herein after referred to 'Original Side Rules, 1997'), whereby appeal is provided against any such order passed by Registrar (Judicial), present application is not maintainable.

(3.) Submitting that Registrar (Judicial) has acted under direction passed by the Court, it has been contended on behalf of non-applicants/petitioners that Rules 3 (16), 3(34) and 3(35) of Chapter-II of Original Side Rules, 1997 empower the Registrar to exercise powers of the Court in relation to the matters like present one, against which appeal is available under Rule 5 of Chapter-II of the Original Side Rules, 1997 to the Judge in Chambers.