Madhya Pradesh High Court
Manager Nai Dunia News And Network ... vs Manoharrao And 02 Ors. on 2 May, 2016
W. P. No. 3951 of 2011 02/05/2016 I.A. No. 2251/2016 is an application for final hearing on short question arguments not exceeding 30 minutes.
Counsel for both side parties are directed to give an undertaking that their arguments will not take more than 30 minutes and shall abide by that time schedule. Parties are also directed to file their written submissions, within a week from today.
Subject to above, office is directed to update the matter additionally under category Writ (Civil) : High Court Expedited Cases - Short Question, Arguments Not Exceeding 30 Minutes.
Application - I. A. No.2251/2016 for urgent hearing is disposed of on above terms.
(P. K. Jaiswal) (Vivek Rusia)
Judge Judge
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