MASTER ARJUN CHOUDHARY Vs. CHAIRMAN

JUDGEMENT

(1.) When this Court assembled today at 11:00 A.M., Ms. Arti Kumari Gupta, counsel for the petitioner mentioned this matter and submitted that since this Court is not in a position to hear the matter, the same may be transferred to another Bench. This Court has tried to convince the counsel for the petitioner that the matter would be taken up at its own turn but she refused to hear and continued with her arguments and more than twice, she has submitted that this Court should not hear the matter and transfer the same to another Bench. The counsel for the petitioner has also stated that on earlier occasion, this Court made oral comments, which the counsel feels that they were against the merits of the case. She insisted that this Court should not hear the matter and transfer it to another Bench.

(2.) Even during the course of dictation of this order, counsel for the petitioner is continuously interrupting and insisting the Court not to hear the matter and to pass any order in this matter. The counsel for the petitioner has also submitted that she is making these submissions in the interest of her client.

(3.) This Court is of the opinion that no counsel can insist the Court not to hear the matter on the ground that this Court is not able to take up the matter despite diligent of the fact that more than 100 cases are listed today and several advocates got their matters marked as urgent. Even if during the course of hearing, the Court has commented on the merits of the case, which as per the counsel for the petitioner is not in favour of the petitioner, then also no counsel can insist to recuse the Court from hearing the matter.