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SC: No petition can be transferred from one court to another on the sole ground of delay in a disposal [Read Order]


Supreme Court.PNG, pic by: India Today
14 Sep 2020
Categories: Latest News Case Analysis

The petitioner prays before the Supreme Court of India to transfer the writ appeal filed in Telangana High Court to the High Court of Delhi.

The issue involved in the writ appeal pertains to land acquisition proceedings, and the Counsel for the Petitioner contended before the court that the Petitioners have lost everything and that despite his best efforts, he is unable to have the case taken up by the High Court of Hyderabad for final disposal  

The Court in its Order stated that the reason for petitioners seeking transfer, cannot be accepted. Every court has its own limitations. Therefore, no petition can be transferred from one court to another on the sole ground of delay in the disposal.

 Read Order @Latestlaws.com



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