Madhya Pradesh High Court
Ravina Asrani vs The State Of Madhya Pradesh on 11 May, 2015
W.P. Nos.2053, 2143, 2709, 5710, 6662, 6663, 6664, 6665, 6667, 6668, 6670, 6671, 6672, 6674, 6675, 6677, 6678, 6679, 6681, 6682, 6683, 6684, 6685, 6686, 6687, 6688, 6691, 6692, 6693, 6695, 6697, 6768, 6769, 6772, 6774, 6775, 6777 & 6781 all of 2015.
11.05.2015 Parties through their counsel.
Learned counsel for the petitioner submits that following 25 matters have been wrongly linked alongwith this group of cases :-
WP Nos.6662, 6663, 6664, 6665, 6667, 6668, 6670, 6671, 6672, 6674, 6675, 6677, 6678, 6679, 6681, 6682, 6683, 6684, 6685, 6691, 6692, 6693, 6695, 6697 & 6781 all of 2015.
Registrar (Judicial) to verify this position and take necessary steps, as may be required. If the matters are not connected, be treated as delinked in terms of this order and to proceed as per its turn for admission or final hearing, as the case may be. However, if the Registrar (Judicial) is of the opinion that the issues raised in the above noted 25 cases or anyone of them is overlapping with W.P. No.2053/2015, would retain the tagging order passed earlier.
List these matters on 13th May, 2015.W.P. No.6781/2015
Counsel for the petitioner submits that this matter is also wrongly linked.
If the matter is not connected matter and needs to be proceeded independently, in that case, the office may have to retransfer the case to Indore Bench for further hearing.
(A.M. Khanwilkar) (K.K. Trivedi)
Chief Justice Judge
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