Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 3]

Madhya Pradesh High Court

Hemant Kothari vs Indore Development Authority on 20 June, 2016

              W.P. No.5097/2014, WA Nos.193/2015, 240/2015, W.P.
              Nos.9202/2015, 11757/2015, 11908/2015, 12197/2015,
                16171/2015, 19815/2015, 19880/2015, 21153/2015,
                  1036/2016, 8801/2016, 8802/2016, 8803/2016,
             8804/2016, 8805/2016, 8807/2016, 8810/2016, 8812/2016,
                   8815/2016, 8818/2016, 8823/2016, 8826/2016
21.06.2016
                   Shri Siddharth Gupta, Advocate for the
             petitioners/appellants.
                   Shri Amit Seth, Govt. Advocate for the
             respondents/State.
                   Shri P.K. Kaurav, Advocate for the Bhopal
             Development Authority.
                   Shri Anshuman Singh, Advocate for the Indore
             Development Authority.
                   Counsel for the petitioners has submitted that there is
             a direction from the Supreme Court to expedite the hearing
             of the cases, as early as possible.
                   Counsel for the Indore Development Authority in
             other cases has submitted that this Court has also ordered
             listing of cases which were pending earlier before Indore
             Bench and in those cases the petitioners are not
             represented neither reply on behalf of Indore Development
             Authority as well as State has been filed. Hence, one
             opportunity be granted.
                   In view of the order passed by the Apex Court and
             the order passed by the Division Bench of this Court on
             04.05.2016, these petitions be listed on 13.07.2016 with
       the observation that no further adjournment shall be
      granted in view of the order passed by the Apex Court in
      Special Leave Petitions (C) No.29975-29976/2015. The
      order passed by the Apex Court on 30.10.2015 reads thus:-
                         "Upon hearing the counsel the Court made the
                  following
                                      ORDER

Heard Mr. Dhruv Mehta, learned senior counsel appearing for the petitioners.

We do not find any reason to interfere with the order passed by the High Court. The special leave petitions are dismissed.

However, we request the High Court to expedite the hearing of the matters as early as possible."

Accordingly, list these matters on 13.07.2016. Office is directed to issue S.P.C. immediately to the petitioners in transferred petitions.



            (S.K. Gangele)                     (Ashok Kumar Joshi)
                 Judge                               Judge

psm