Madhya Pradesh High Court
Phoolan Shah Narre vs The State Of Madhya Pradesh on 24 January, 2018
HIGH COURT OF MADHYA PRADESH
URGENT HEARING MATTERS NOTIFIED FROM 2001 to 2003;
3001 to 3002; and, 4001 to 4002.
Jabalpur, Dated :: 24.01.2018.
Order
These application(s) are for urgent hearing of the admitted matters. As per
the listing scheme in vogue, priority category of cases must proceed as per its
turn, under appropriate category.
Accordingly, these application(s) are 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 matters 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 matters, 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(s) for urgent hearing are disposed of on above terms.
(HEMANT GUPTA) (VIJAY KUMAR SHUKLA)
CHIEF JUSTICE JUDGE
aks/-