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Delhi High Court: Parties Must Not Ordinarily Resort to Transfer of Case to Another Court - (10 May 2024)

CIVIL

Delhi High Court has observed that parties should not ordinarily resort to transfer of cases from the court hearing the matter to another court as it casts aspersions on the impartiality and, at times, even on the integrity, of the Judge hearing the matter.

Tags : DELHI HIGH COURT   TRANSFER OF CASE   ASPERSIONS  

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