Punjab-Haryana High Court
Gurmeet Singh vs Vijay Kumar on 28 November, 2014
Author: Jaswant Singh
Bench: Jaswant Singh
CR 8058/2014 1 111
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
Date of decision:28/11/2014.
Gurmeet Singh
.............Petitioner
v.
Vijay Kumar
.............Respondent
CORAM: HON'BLE MR.JUSTICE JASWANT SINGH
Present:- Mr.SS Sarwara,Advocate for the petitioner
Jaswant Singh,J.(Oral)
Defendant no.1/appellant is in revision aggrieved against the order dated 19.11.2014(P-3) passed by learned District Judge, Patiala whereby his application for transfer of his appeal pending before the Court of Ms.Anshul Berry, Additional District Judge, Patiala to some other Court has been dismissed.
Suit filed by respondent/plaintiff Vijay Kumar for possession by way of specific performance was decreed in toto vide judgment and decree dated 1.10.2013 passed by the trial Court and the defendant/vendor has filed an appeal before the lower Appellate Court. It is averred that since the opposite party is openly proclaiming that they will win the appeal, petitioner harbors an apprehension that he will not get full justice from the learned lower Appellate Court where the appeal is pending. Said application seeking such a relief has been dismissed vide impugned order. RAJINDER PRASHAD JOSHI 2014.11.29 12:48 I attest to the accuracy and authenticity of this document High Court, Chandigarh. CR 8058/2014 2 111 After making submissions and having failed to convince the Court, learned counsel seeks permission to withdraw the present revision petition.
Dismissed as withdrawn.
28.11.2014 (Jaswant Singh) joshi Judge RAJINDER PRASHAD JOSHI 2014.11.29 12:48 I attest to the accuracy and authenticity of this document High Court, Chandigarh.