Section 35(4) in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
(4)After reading the appeal, the High Court may either(a)summarily reject it without hearing the appellant; or(b)refer it to the District Judge for report and on receipt of such report,reject the appeal without hearing the appellant; or(c)hear the appellant or permit him to file additional arguments inwriting, in support of grounds of appeal; or(d)set aside the order of imposing the penalty or impose any otherpenalty other than the penalty imposed by the Disciplinary Authorityor pass such order as may be deemed appropriate.
