Madhya Pradesh High Court
Central Bureau Of Investigation vs M.K.Agrawal on 9 May, 2019
THE HIGH COURT OF MADHYA PRADESH URGENT HEARING MATTERS NOTIFIED AT SERIAL NO.2001 TO 2001.13 AND 3001 TO 3001.5 Jabalpur, Dated : 9.5.2019 Order These application(s) are for urgent hearing of the admitted matters. As per the listing scheme in vogue, priority category of cases must proceed as per its turn, under appropriate category.
Accordingly, these application(s) are disposed of with direction to the Registry to process the main admitted matter, if ready in all respect, as per its turn, under caption "High Court Expedited Cases" or any other suitable caption of priority cases, whichever is earlier.
Liberty to the parties to apprise the Registrar (Judicial) about any other suitable priority category in which the main admitted matter can proceed in addition to "High Court Expedited Cases" or the caption already assigned by the Registry. The Registrar (Judicial) after due scrutiny shall issue instructions to the concerned Dealing Assistant to update the main matters in such other appropriate category, so that the same can proceed for final hearing in the category wherever it is earlier, as per the CMIS software.
Further liberty is granted to the parties to mention the main matters, in cases of exceptional urgency, for appropriate directions before DB-I, by way of Mentioning Slip without filing any formal application for urgent hearing.
Application(s) for urgent hearing are disposed of on above terms.
(S.K. Seth) (Vijay Kumar Shukla)
Chief Justice Judge
Anchal
Digitally signed by
ANCHAL KHARE
Date: 2019.05.09
15:56:00 +05'30'