AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 59 wordsA. Muhamed Mustaque, CJ
Interim order passed in the matter shall continue.
The question concerns recusal and the course of action to be followed.
Learned Counsel for the Petitioner submits that he needs sometime.
The Petitioner is willing either to move to the Hon'ble Supreme Court or to seek transfer of the petition.
Stand over to 16th June, 2026.