Madhya Pradesh High Court
Purshotam Lal Dubey vs The State Of Madhya Pradesh on 4 July, 2014
W.P. No.3979/2008 04.07.2014
None appears when the matter is called out for final hearing-presumably because the local Advocates' Associations have resolved to abstain from Court work for today. This is the second day in this week when the Advocates have abstained from Court appearance.
Wrongly placed under category "Vires Challenged- Validity of Ordinance" as is evident from the relief(s) claimed in the petition.
The relief is to challenge the validity of amendment in the Rules framed by the State Government.
As a result, the matter must proceed under caption "Vires Challenged-Validity of Statutory Rules - State Rules" as per its turn.
(A.M. Khanwilkar) (Alok Aradhe)
Chief Justice Judge
snb/-