Madhya Pradesh High Court
M/S Parle Biscuit Pvt Ltd. vs Union Of India on 13 October, 2015
(1) W.P. Nos.2093/2013, 3596/2013, 8258/2013, 8544/2013, 8728/2013, 8810/2013, 9273/2013, 9724/2013, 12487/2013, 14348/2013, 15273/2013, 15386/2013, 15831/2013, 18070/2013, 18813/2013, 21029/2013, 700/2014, 4883/2014, 5300/2014, 7937/2014, 8217/2014, 11022/2014, 11023/2014, 13137/2014, 14150/2014, 6409/2015 13.10.2015 Parties through their respective counsel.
Writ petitions which are yet to be admitted, stand admitted in terms of this order, to be heard along with W.P. No.2093/2013.
Interim relief already granted in some cases would operate on same terms in all cases until disposal of the concerned writ petition.
We are informed that the subject matter of these petitions can be adjudicated by the Single Bench as per the Rules.
Registry to ascertain this position and process the matters before the appropriate Bench.
Petitions to proceed for hearing under Caption - "High Court Expedited Cases -other than above (2.iii)/More Than Ten Cases Group/Bunch Matters (10)/Writ (Criminal) : Quashing - Charge Sheet - other than above quashing (11-B.iii)" whichever is earlier.
(A.M. Khanwilkar) (Alok Aradhe)
Chief Justice Judge
khan*