VINAY MOHAN Vs. NIDHI SINGH

JUDGEMENT

(1.) Heard Shri Vinay Mohan appellant in person and Shri Vikas Pandey, learned counsel appearing for the respondent No. 1.

(2.) This is an appeal under Chapter VIII, Rules 5 of the Allahabad High Court Rules, 1952 challenging a judgment and order dtd. 20/5/2025 passed by learned Single Judge of this Court in Transfer Application (Civil) No. 166 of 2022.

(3.) Though, the appellant appearing in person sought to address the Court on merits of the matter, but, first and foremost the question arose as to whether this appeal against the order impugned is maintainable under Chapter VIII, Rules 5 of the Allahabad High Court Rules, 1952 or not ? The aforesaid provision reads as under:-