B M K KHOSLA Vs. REGISTRAR GENERAL

JUDGEMENT

(1.) Present Letters Patent appeal has been filed challenging the order dated 01st February, 2010 passed by the learned Single Judge by virtue of which he disposed of appellant's application being CM No. 1335/2010.

(2.) Mr. Surinder Anand, learned counsel for appellant submitted that in view of the earlier order dated 24 th August, 2009 passed by the learned Single Judge disposing of the appellant's writ petition giving liberty to the appellant to approach the Court after making a representation/complaint to the Registrar General of the Delhi High Court, the learned Single Judge could not have disposed of the aforesaid application in the manner he did. Learned counsel for appellant further submitted that learned Single Judge failed to appreciate that a fraud had been committed as judicial file of CS(OS) 2520/1996 had been tampered with by some mischievous person for vested interest.

(3.) However, upon perusal of the impugned order, we find that learned Single Judge has only directed the appellant to raise his grievance before the learned Judge before whom the aforesaid Civil suit is said to be pending. It has further been directed in the impugned order that the report of the Registrar General with regard to enquiry conducted by him on the appellant's representation would be considered by the said learned Judge before whom the aforesaid Civil suit is said to be pending.