Madhya Pradesh High Court
G.L.R.Properties Pvt.Ltd. vs District Urban Development Auithority on 7 May, 2018
The High Court of Madhya Pradesh In respect of the application for urgent hearing in the admitted matter relating to W.P. 3209/2010 as per Supplementary List Gwalior, Dated: 07-05-2018 IA No.2133/2018 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 the 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.
(Sanjay Yadav) (Ashok Kumar Joshi)
Judge Judge
Ashish*
Digitally signed by
ASHISH CHOURASIYA
Date: 2018.05.08
10:49:29 +05'30'