The Single Judge Bench of the Rajasthan High Court comprising Justice Vijay Bishnoi in the case of Arjun Choudhary v. Chairman, Army Public School, Ajmer has transferred the matter to Chief Justice bench after observing that the conduct of the counsel for the petitioner is highly objectionable and contemptuous as She is insisting to transfer the matter to another bench after several persuasions made by the Court.
Reasoning and Decision of the Court
The matter was listed before the Court on which the Counsel for the Petitioner submitted that since this Court is not in a position to hear the matter, the same may be transferred to another Bench.
This Court has tried to convince the counsel for the petitioner that the matter would be taken up at its own turn but she refused to hear and continued with her arguments and more than twice, she has submitted that this Court should not hear the matter and transfer the same to another Bench.
The Court also pointed out that even during the course of dictation of this order, counsel for the petitioner is continuously interrupting and insisting the Court not to hear the matter and to pass any order in this matter. The counsel for the petitioner has also submitted that she is making these submissions in the interest of her client.
Therefore the Court place the matter before the Hon’ble Chief Justice for suitable orders and opined that no counsel can insist the Court not to hear the matter on the ground that this Court is not able to take up the matter despite diligent of the fact that more than 100 cases are listed today and several advocates got their matters marked as urgent.
Case Details
Case: - S.B. Civil Writ Petition No. 2839/2022
Petitioner – Arjun Choudhary
Respondent - Chairman, Army Public School, Ajmer
Judge: Justice Vijay Bishnoi
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