RAVNEET KAUR Vs. PUNJAB & HARYANA HIGH COURT

JUDGEMENT

(1.) The petitioner is a practicing lawyer in the Punjab and Haryana High Court, has filed this petition, praying for the following reliefs:-

(2.) The petitioner appeared in person. Heard, records perused.

(3.) The sole prayer of the petitioner is to transfer case bearing nos. CRM-M 28149 of 2024, CRWP 559 of 2025 and CRM-M 38522 of 2025 from Court Room No. 64 to some other Bench in this Court or any other High Court of any other State.