RAJEEV BHARDWAJ Vs. STATE OF H. P.

JUDGEMENT

(1.) Seeking appropriate directions qua the judgment passed by one of the Hon'ble Judges of this Court, who pronounced a dissenting verdict in Letters Patent Appeals, and decided in favour of the petitioners; the private respondents 3 to 6, came up before the third Judge, under Section 151 CPC, alleging that now they have come to know that wife of the Hon'ble Judge who gave the dissenting pronouncement, is related to the wife of one of the Appellants and thus the judgment given by the said Hon'ble Judge is non est as being coram non-judice.

(2.) The prayer clause of the application reads as follows:

(3.) Mr. Bipin Chander Negi Ld. Senior Advocate, who represents 5th and 6th respondents, namely Mr. Chirag Bhanu Singh and Mr. Arvind Malhotra, in LPAs, argued that the allegations pointed out in the application establish bias. Thus, the application deserves acceptance in terms of its prayers. Ld. Sr. Advocate has relied upon the following judicial precedents to buttress his contentions: