BRIAN CASTELLINO Vs. BELL FINVEST (INDIA) LIMITED

JUDGEMENT

(1.) Advocate Mathews J. Nedumpara has filed an application/praecipe dated 14th October, 2014 requesting that I (this Court) should recuse myself from hearing all the matters in which Advocate Nedumpara appears for one of the parties.

(2.) In an order dated 1st August, 2014, made in the above Official Liquidator's report, this Court had commented on the conduct of Advocate Nedumpara. In paragraphs 56 to 70 of the said order this Court observed:

(3.) Thereafter, the Court received a letter from Advocate Nedumpara dated 29th September, 2014, requesting this Court to recu se itself "......from hearing the above petition and from all matters where I am the Counsel for the parties.......", on the ground that having regard to the observations made in the order dated 1st August, 2014, his client felt "......that your Lordship has some kind of disaffection for me". Advocate Nedumpara also stated that having regard to the observations in the order he felt "difficulty or embarrassment in appearing before Your Lordship".