Madhya Pradesh High Court
The State Of Madhya Pradesh vs Manish Kumar Sharma on 3 March, 2017
1
WA No.1341/2012
03.03-2017
I.A. No.2812/2017 - application for hearing of the case under category short question arguments not exceeding 30 minutes.
None appears for the parties to give assurance to the Court that the arguments will be concluded from both sides within 30 minutes. Hence, prayer as made cannot be accepted.
These applications are 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, these applications are 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 : 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 the above said 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 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.
Both applications for urgent hearing of the main matter are disposed of on the above terms.
(Rajendra Menon) (Smt. Anjuli Palo)
Acting Chief Justice Judge
GCK