Madhya Pradesh High Court
Prafulla Kumar And Anr. vs State Of M.P. And 8 Ors. on 28 August, 2018
HIGH COURT OF MADHYA PRADESH :INDORE BENCH
M.A. No.2186/2007
W.P. No.5819/2012
W.P. No.7642/2012
Indore dated :28.08.2018
I.A. No.6152/2018 & I.A. No.4202/2018
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
2018.08.2812:29:33 +05'30'