Section 69(1) in High Court Rules and Orders In M.P.
(1)In supersession of all previous orders and in exercise of the powers conferred on me by the proviso to the Notification No. 16-20-68-Judl-III, dated 28th November, 1968, issued by the President under Section 51 (2) of the States Reorganisation Act, 1956, (No. 37 of 1956) establishing a permanent Bench of the Madhya Pradesh High Court at Indore, I hereby order that with effect from today fill further order the following cases arising from the revenue districts of Indore, Ujjain, Dewas, Dhar, Jhabua, Ratlam, Mandsaur, West-Nimar (Khargone), Shajapur and Rajgarh shall ordinarily be heard at Jabalpur except those cases which may be notified by me to be heard at the Indore Bench on tour on dates to be intimated to the Bench Registry at Indore.
