Jammu & Kashmir High Court
Dinesh Singh Chib vs Lata Punia Chib on 27 April, 2022
Author: Rajnesh Oswal
Bench: Rajnesh Oswal
Sr. No. 113
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
CM No. 1495/2022 in
TrP(C) No. 13/2021
Dinesh Singh Chib .....Applicant(s)/Petitioner(s)
Through: Mr. Ajay Gandotra, Advocate
vs
Lata Punia Chib ..... Respondent(s)
Through:
Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
ORDER
1. The Transfer Petition bearing TrP(C) No. 13/2021 has been disposed of vide judgment dated 11.02.2022 by this Court by virtue of which, this Court had allowed the petition filed by the non-applicant herein i.e. wife of the applicant herein.
2. The applicant has raised the pleas with regard to the threats to his life as also the distance that is required to be travelled by the applicant for attending the court at Kathua and further with regard to the witnesses to be examined by him being senior citizens.
3. This Court has already considered the issue while deciding the transfer petition and also taken note of the prayer made by the applicant that the proceedings be transferred to court at Samba but this Court on the merits, rejected the said contention. Through the medium of this application under section 151 of the Code of Civil Procedure, 1908, the applicant is virtually seeking review of the order passed by this Court in TrP(C) No. 13/2021 dated 11.02.2021. There is no error apparent on the face of record and the issues raised by the petitioner stands already considered by this Court.
2 CM No. 1495/2022 inTrP(C) No. 13/2021
Viewed thus, there is no merit in the present application and the same is dismissed.
(RAJNESH OSWAL) JUDGE Jammu 27.04.2022 Rakesh Whether the order is speaking: Yes/No Whether the order is reportable: Yes/No