Madhya Pradesh High Court
Sheel Kumar Jain vs Chairman Cum Managing Director The New ... on 1 August, 2018
HIGH COURT OF MADHYA PRADESH :INDORE BENCH
S.A. No.907/2005
S.A. No.1511/2005
S.A. No.431/2007
S.A. No.432/2007
W.P. No.9757/2012(S)
F.A. No.237/2013
F.A. No.859/2013
W.P. No.174/2016(S)
W.P. No.1417/2016(S)
Indore dated :1.08.2018
I.A. No.5266/2018 I.A. No. 5338/2018, I.A. No.3632/2018, I.A.
No.4777/2017, I.A. No.3630/2018
This application is for urgent hearing of the admitted matter. As
per the listing scheme in vogue, priority category of cases must proceed
as per its turn, under appropriate category.
Accordingly, this application is 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 matter 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
matter, 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 for urgent hearing of the main matter is disposed of
on the above terms.
(P.K. Jaiswal ) (S.K. Awasthi)
Judge Judge
pn
Preetha Nair
2018.08.0211:52:00 +05'30'