Madhya Pradesh High Court
Mahendra Singh Chouhan (Minor) Thr. ... vs State Of Mp And Another on 25 October, 2017
Writ Petition No.2287 of 2014 25/10/2017 I.A. No.14224/2017 an application for final hearing on short question arguments not exceeding 30 minutes.
Counsel for both side parties are directed to give an undertaking that their arguments will not take more than 30 minutes and shall abide by that time schedule. Parties are also directed to file their written submissions, within a week from today.
Subject to above, office is directed to update the matter additionally under category Writ (Civil) : High Court Expedited Cases Short Question, Arguments Not Exceeding 30 Minutes.
Application I.A. No.14224/2017 for urgent hearing is disposed of on above terms.
(P. K. Jaiswal) (Virender Singh)
Judge Judge
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