SWARAN SINGH BAGGA Vs. N N SINGH

JUDGEMENT

(1.) THIS Letters Patent Appeal is directed against the judgment of a learned single Judge dated 5.5.95 passed in C.W.J.C. No. 2825 of 1995, who has dismissed the same by referring to Article 348 of the Constitution of India.

(2.) THE prayer of the appellant was that all proceedings in the High Court must be in Hindi, arguments should be advanced in Hindi and judgment should also be delivered in Hindi. This prayer possibly cannot be granted. There is no bar for any person to file an application in Hindi nor is there any bar for any person to advance argument in Hindi and in fact in several cases this is being accepted by this Court.

(3.) IN that view of the matter, we see no justification in entertaining this appeal. It, accordingly, stands rejected.