Section 7 in High Court of Madhya Pradesh Rules, 2008
(7)Writ Cases-(a)Writ Appeal..................................... WA(b)Writ Petition................................... WPNote- (1) (a) A writ petition pertaining to a service matter shall be characterized by letter `S' within brackets, placed after the year of institution, e.g., W.P. No of 2008 (S)(b)A writ petition pertaining to a criminal matter including habeas corpus shall be characterized by letters Cr within brackets. placed after the year of institution, e.g.. W.P. No of 2008 (Cr)(c)A writ petition challenging an interlocutory/interim orders passed by a Court or Tribunal subordinate to the High Court, shall be characterized by letter `I' within brackets, placed after the year of institution, e.g., W.P. No of 2008 (I)(d)A writ petition by way of public interest litigation, shall be characterized by letters `PIL' within brackets, placed after the year of institution, e.g., W.P. No of 2008 (PIL)
