Madhya Pradesh High Court
Bansmani Prasad Verma vs The State Of Madhya Pradesh on 3 November, 2015
W.P. Nos. 8948/2008 (PIL), 10138/2008, 8691/2009 (PIL), 3913/2011 (PIL) 03.11.2015
I.A. No. 12074/2015 (W.P. No.8691/2009 PIL) AND I.A. No.15752/2014 (W.P. No.3913/2011 PIL):
These applications 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 applications are disposed of with direction to the Registry to process the main admitted matters, if ready in all respect, as per its turn, under caption "High Court Expedited Cases, Other Than Above" 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 aforesaid category 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 likely to reach 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 / DB-II as per Roster, by way of Mentioning Slip without filing any formal application for urgent hearing.
Applications for urgent hearing of the main matters are disposed of on the above terms.
(A.M.Khanwilkar) (Sanjay Yadav)
Chief Justice Judge
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