Rashmi Singhal vs Manish Singhal
2010 Latest Caselaw 861 Del

                 * IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                    Date of Order: 15th February, 2010

TR.P.(C) No. 11/2010 & CM No. 2570/10
%                                                                           15.02.2010

       RASHMI SINGHAL                                               ... Petitioner
                              Through: Mr. R.P.Pandey, Advocate

               Versus

       MANISH SINGHAL                                        ... Respondent



JUSTICE SHIV NARAYAN DHINGRA

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

2. To be referred to the reporter or not?

3. Whether judgment should be reported in Digest?

ORDER (Oral)

This petition/application under Section 24 CPC has been made for transfer of

HMA Petition No. 112/2009 pending before the Court of Ms. Vineeta Goel, ADJ to

another Court on the ground of bias etc. The petitioner had moved a similar

application before the District Judge and the District Judge after serving notice on the

other side and calling comments of the learned Presiding Officer, considered the

entire matter and dismissed the application by a detailed speaking order. The

second application/petition under Section 24 CPC for transfer of this petition/suit

would not lie before the High Court. The petition/application is hereby dismissed.

February 15, 2010                            SHIV NARAYAN DHINGRA, J.
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