VEENA Vs. ARCHEOLOGICAL SURVEY OF INDIA

JUDGEMENT

(1.) Present petition under Article 227 of the Constitution of India has been filed on behalf of the petitioner for setting aside of order dated 3.6.2006 passed by District Judge, Delhi, vide which application of petitioner for transfer of the suit pending before Sh. Pankaj Gupta, Additional District Judge, Delhi to any other Court, was dismissed.

(2.) The allegations made in Transfer Petition are that since the initiation of the suit before Sh. Pankaj Gupta, Additional District Judge, the conduct of learned Judge is such that petitioner has lost confidence to get justice from the said Court, on the grounds that upon initiation of the suit on 17.3.2010, the Court, did not consider the urgency of the matter and listed the same for 28.4.2010.

(3.) Secondly, on 19.3.2010, the Court outrightly dismissed the preponement application filed by the petitioner.