Madhya Pradesh High Court
The State Of Madhya Pradesh vs Munna @ Shahnawaj on 2 January, 2018
THE HIGH COURT OF MADHYA PRADESH CRA-560-2013 (MOHAMMED AND ANR. Vs THE STATE OF MADHYA PRADESH) 21 Indore, Dated : 02-01-2018 Parties through their counsel.
Today CRA No.560/2013, CRA No.1600/2013, CRRFC No.01/2017 and CRA No.696/2017 are listed for final hearing. Vide order dated 14.12.2017, we directed the Office to list these matters alongwith Criminal Appeal Nos.514/13, CRA No.461/13, CRA No.625/13, CRA No.447/13 and CRA No.521/13 for analogous hearing in the first week of January, 2018.
Office without going through the order-sheet and direction made by this Court, listed only four appeals and therefore, we direct the office to list all matters for analogous hearing in the week commencing 29.01.2018.
In the meanwhile, office is also directed to prepare paper books urgently and supply the same to the learned counsel for the parties as per High Court Rules and Orders.
(P.K. JAISWAL) (VIRENDER SINGH)
JUDGE JUDGE