Madhya Pradesh High Court
Virendra Singh Parihar vs The State Of Madhya Pradesh on 2 May, 2018
HIGH COURT OF MADHYA PRADESH URGENT HEARING MATTERS NOTIFIED AT 2001 to 2004, 3001 & 3002, 5001, 5001.1 Jabalpur, Dated : 02.05.2018 Order 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, this application is 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 "High Court Expedited Cases, other than above" 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.
Application for urgent hearing of the main matter is disposed of on the above terms.
(Hemant Gupta) (Atul Sreedharan) Chief Justice Judge shukla Digitally signed by SUDESH KUMAR SHUKLA Date: 2018.05.02 14:15:30 +05'30' HIGH COURT OF MADHYA PRADESH URGENT HEARING MATTERS NOTIFIED AT 2001 to 2008, 3001 to 3003 & 5001 Jabalpur, Dated : 01.05.2018 Order 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, this application is 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 "High Court Expedited Cases, other than above" 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.
Application for urgent hearing of the main matter is disposed of on the above terms.
(Hemant Gupta) (Atul Sreedharan)
Chief Justice Judge
shukla
HIGH COURT OF MADHYA PRADESH
URGENT HEARING MATTERS NOTIFIED AT
2001 to 2004 & 3001
Jabalpur, Dated : 25.04.2018
Order
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, this application is 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 "High Court Expedited Cases, other than above" 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.
Application for urgent hearing of the main matter is disposed of on the above terms.
(Hemant Gupta) (Vijay Kumar Shukla)
Chief Justice Judge
anchal
HIGH COURT OF MADHYA PRADESH
URGENT HEARING MATTERS NOTIFIED AT
2001 (2001 to 2001.5), 2002, 2003, 2003.1, 3001 & 3002 Jabalpur, Dated : 18.04.2018 Order 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, this application is 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 "High Court Expedited Cases, other than above" 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.
Application for urgent hearing of the main matter is disposed of on the above terms.
(Hemant Gupta) (Vijay Kumar Shukla)
Chief Justice Judge
shukla
HIGH COURT OF MADHYA PRADESH
URGENT HEARING MATTERS NOTIFIED AT
2001, 2002, 2004 & 5001
Jabalpur, Dated : 13.04.2018
Order
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, this application is 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 "High Court Expedited Cases, other than above" 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.
Application for urgent hearing of the main matter is disposed of on the above terms.
(Hemant Gupta) (Vijay Kumar Shukla)
Chief Justice Judge
shukla
HIGH COURT OF MADHYA PRADESH
URGENT HEARING MATTERS NOTIFIED AT 2001 to 2003 & 4001 Jabalpur, Dated : 03.04.2018 Order 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, this application is 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 "High Court Expedited Cases, other than above" 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.
Application for urgent hearing of the main matter is disposed of on the above terms.
(Hemant Gupta) (Vijay Kumar Shukla)
Chief Justice Judge
shukla
HIGH COURT OF MADHYA PRADESH
URGENT HEARING MATTERS NOTIFIED AT 3001
(MCRC No.6298/2011)
Jabalpur, Dated : 15.03.2018
Order
This application is 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, this application is 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 "High Court Expedited Cases, other than above" 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.
Application for urgent hearing of the main matter is disposed of on the above terms.
(Hemant Gupta) (Vijay Kumar Shukla) Chief Justice Judge shukla HIGH COURT OF MADHYA PRADESH URGENT HEARING MATTERS NOTIFIED FROM 2001 to 2012, 4001, 5001 & 5001.1 Jabalpur, Dated : 06.03.2018 Order This application is 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, this application is 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 "High Court Expedited Cases, other than above" 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.
Applications for urgent hearing of the main matters are disposed of on the above terms.
(Hemant Gupta) (Vijay Kumar Shukla)
Chief Justice Judge
shukla
HIGH COURT OF MADHYA PRADESH
URGENT HEARING MATTERS NOTIFIED FROM
2001 to 2003, 2005 to 2007, 3001, 4001, 4002, 5001 Jabalpur, Dated : 05.03.2018 Order This application is 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, this application is 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 "High Court Expedited Cases, other than above" 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.
Applications for urgent hearing of the main matters are disposed of on the above terms.
(Hemant Gupta) (Vijay Kumar Shukla)
Chief Justice Judge
shukla
HIGH COURT OF MADHYA PRADESH
URGENT HEARING MATTERS NOTIFIED FROM
2001 to 2003
Jabalpur, Dated : 21.02.2018
Order
This application is 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, this application is 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 "High Court Expedited Cases, other than above" 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.
Applications for urgent hearing of the main matters are disposed of on the above terms.
(Hemant Gupta) (Anurag Kumar Shrivastava)
Chief Justice Judge
shukla
HIGH COURT OF MADHYA PRADESH
URGENT HEARING MATTERS NOTIFIED FROM
2001, 3001 & 5001
Jabalpur, Dated : 20.02.2018
Order
This application is 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, this application is 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 "High Court Expedited Cases, other than above" 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.
Applications for urgent hearing of the main matters are disposed of on the above terms.
(Hemant Gupta) (Anurag Kumar Shrivastava)
Chief Justice Judge
shukla
HIGH COURT OF MADHYA PRADESH
URGENT HEARING MATTERS NOTIFIED FROM
2001 to 2003
Jabalpur, Dated : 07.02.2018
Order
This application is 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, this application is 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 "High Court Expedited Cases, other than above" 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.
Applications for urgent hearing of the main matters are disposed of on the above terms.
(Hemant Gupta) (Vijay Kumar Shukla)
Chief Justice Judge
shukla
HIGH COURT OF MADHYA PRADESH
URGENT HEARING MATTERS NOTIFIED FROM
2001 & 2002 and 4001
Jabalpur, Dated : 17.01.2018
Order
This application is 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, this application is 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 "High Court Expedited Cases, other than above" 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.
Applications for urgent hearing of the main matters are disposed of on the above terms.
(Hemant Gupta) (Vijay Kumar Shukla)
Chief Justice Judge
shukla
URGENT HEARING MATTERS NOTIFIED FROM
2001 to 2005 and 3001-3002
Jabalpur, Dated : 18.12.2017
Order
This application is 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, this application is 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 "High Court Expedited Cases, other than above" 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.
Application for urgent hearing of the main matter is disposed of on the above terms.
(Hemant Gupta) (Vijay Kumar Shukla)
Chief Justice Judge
shukla
F.A.No.138/2016
Jabalpur, Dated : 28.11.2017
I.A. No.16805/2017
This application is 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, this application is 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 "High Court Expedited Cases, other than above" 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.
Application for urgent hearing of the main matter is disposed of on the above terms.
(Hemant Gupta) (Vijay Kumar Shukla)
Chief Justice Judge
shukla
Cr.R. No.1355/2010
Jabalpur, Dated : 28.11.2017
I.A. No.23126/2017
This application is 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, this application is 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 "High Court Expedited Cases, other than above" 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.
Application for urgent hearing of the main matter is disposed of on the above terms.
(Hemant Gupta) (Vijay Kumar Shukla)
Chief Justice Judge
shukla
W.P.No.6188/2005
Jabalpur, Dated : 28.11.2017
I.A. No.16509/2017
This application is 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, this application is 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 "High Court Expedited Cases, other than above" 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.
Application for urgent hearing of the main matter is disposed of on the above terms.
(Hemant Gupta) (Vijay Kumar Shukla)
Chief Justice Judge
shukla
W.P.No.12225/2012
07.11.2017
I.A. No.15013/2017
This application is 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, this application is 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 "High Court Expedited Cases, other than above" 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.
Application for urgent hearing of the main matter is disposed of on the above terms.
(Hemant Gupta) (Rajeev Kumar Dubey)
Chief Justice Judge
shukla
W.P.No.6691/2009
07.11.2017
I.A. No.15044/2017
This application is 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, this application is 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 "High Court Expedited Cases, other than above" 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.
Application for urgent hearing of the main matter is disposed of on the above terms.
(Hemant Gupta) (Rajeev Kumar Dubey)
Chief Justice Judge
shukla
W.P.No.8347/2005
07.11.2017
I.A. No.15014/2017
This application is 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, this application is 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 "High Court Expedited Cases, other than above" 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.
Application for urgent hearing of the main matter is disposed of on the above terms.
(Hemant Gupta) (Rajeev Kumar Dubey)
Chief Justice Judge
shukla
W.P.No.7385/2013
07.11.2017
I.A. No.15008/2017
This application is 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, this application is 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 "High Court Expedited Cases, other than above" 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.
Application for urgent hearing of the main matter is disposed of on the above terms.
(Hemant Gupta) (Rajeev Kumar Dubey)
Chief Justice Judge
shukla
W.P.Nos.16812/2011, 21516/2011 & 6/2012 07.11.2017 I.A. No.15041/2017 and I.A.No.15049/2017 This 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 "High Court Expedited Cases, other than above" 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.
Applications for urgent hearing of the main matters are disposed of on the above terms.
(Hemant Gupta) (Rajeev Kumar Dubey)
Chief Justice Judge
shukla
F.A. No.402/2013
07.11.2017
I.A. No.15213/2017
This application is 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, this application is 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 "High Court Expedited Cases, other than above" 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.
Application for urgent hearing of the main matter is disposed of on the above terms.
(Hemant Gupta) (Rajeev Kumar Dubey)
Chief Justice Judge
shukla
Cr.A. No.1581/2012
31.10.2017
I.A. No.20515/2017
This application is 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, this application is 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 "High Court Expedited Cases, other than above" 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.
Application for urgent hearing of the main matter is disposed of on the above terms.
(Hemant Gupta) (Vijay Kumar Shukla)
Chief Justice Judge
shukla
Cr.A. No.2051/1998
31.10.2017
I.A. No.20530/2017
This application is 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, this application is 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 "High Court Expedited Cases, other than above" 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.
Application for urgent hearing of the main matter is disposed of on the above terms.
(Hemant Gupta) (Vijay Kumar Shukla)
Chief Justice Judge
shukla
C.R. No.60/2008
31.10.2017
I.A. No.14861/2017
This application is 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, this application is 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 "High Court Expedited Cases, other than above" 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.
Application for urgent hearing of the main matter is disposed of on the above terms.
(Hemant Gupta) (Vijay Kumar Shukla)
Chief Justice Judge
shukla
W.P.No.12957/2016(S)
10.10.2017
I.A. No.13718/2017
This application is 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, this application is 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 "High Court Expedited Cases, other than above" 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.
Application for urgent hearing of the main matter is disposed of on the above terms.
(Hemant Gupta) (Rajeev Kumar Dubey)
Chief Justice Judge
shukla
W.P.S.No.19798/2011
10.10.2017
I.A. No.13569/2017
This application is 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, this application is 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 "High Court Expedited Cases, other than above" 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.
Application for urgent hearing of the main matter is disposed of on the above terms.
(Hemant Gupta) (Rajeev Kumar Dubey)
Chief Justice Judge
shukla
W.P.S.No.8019/2004
10.10.2017
I.A. No.13525/2017
This application is 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, this application is 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 "High Court Expedited Cases, other than above" 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.
Application for urgent hearing of the main matter is disposed of on the above terms.
(Hemant Gupta) (Rajeev Kumar Dubey)
Chief Justice Judge
shukla
Cr.A. No.1820/2016
10.10.2017
I.A. No.19212/2017
This application is for final hearing at motion stage 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, this application is 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 "High Court Expedited Cases, other than above" 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.
Application for hearing of the main matter is disposed of on the above terms.
(Hemant Gupta) (Rajeev Kumar Dubey)
Chief Justice Judge
shukla
M.A. No.4457/2008
10.10.2017
I.A. No.13613/2017
This application is 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, this application is 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 "High Court Expedited Cases, other than above" 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.
Application for urgent hearing of the main matter is disposed of on the above terms.
(Hemant Gupta) (Rajeev Kumar Dubey)
Chief Justice Judge
shukla
W.P.No.11094/2015
03.10.2017
I.A. No.10754/2017
This application is 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, this application is 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 "High Court Expedited Cases, other than above" 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.
Application for urgent hearing of the main matter is disposed of on the above terms.
(Hemant Gupta) (Vijay Kumar Shukla)
Chief Justice Judge
shukla
W.P.No.17358/2013(s)
03.10.2017
I.A. No.13080/2017
This application is 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, this application is 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 "High Court Expedited Cases, other than above" 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.
Application for urgent hearing of the main matter is disposed of on the above terms.
(Hemant Gupta) (Vijay Kumar Shukla)
Chief Justice Judge
shukla
W.P.No.11498/2013
03.10.2017
I.A. No.13079/2017
This application is 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, this application is 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 "High Court Expedited Cases, other than above" 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.
Application for urgent hearing of the main matter is disposed of on the above terms.
(Hemant Gupta) (Vijay Kumar Shukla)
Chief Justice Judge
shukla
W.P.Nos.4214/2012, 20625/2015
03.10.2017
I.A. No.13097/2017 in W.P.No.4214/2012
This application is 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, this application is 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 "High Court Expedited Cases, other than above" 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.
Application for urgent hearing of the main matter is disposed of on the above terms.
(Hemant Gupta) (Vijay Kumar Shukla)
Chief Justice Judge
shukla
W.P.No.5034/2008
03.10.2017
I.A. No.13117/2017
This application is 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, this application is 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 "High Court Expedited Cases, other than above" 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.
Application for urgent hearing of the main matter is disposed of on the above terms.
(Hemant Gupta) (Vijay Kumar Shukla)
Chief Justice Judge
shukla
W.P.No.16515/2007
03.10.2017
I.A. No.13106/2017
This application is 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, this application is 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 "High Court Expedited Cases, other than above" 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.
Application for urgent hearing of the main matter is disposed of on the above terms.
(Hemant Gupta) (Vijay Kumar Shukla)
Chief Justice Judge
shukla
W.P.No.10115/2006
03.10.2017
I.A. No.13077/2017
This application is 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, this application is 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 "High Court Expedited Cases, other than above" 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.
Application for urgent hearing of the main matter is disposed of on the above terms.
(Hemant Gupta) (Vijay Kumar Shukla)
Chief Justice Judge
shukla
S.A. No.336/2002
03.10.2017
I.A. No.13088/2017
This application is 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, this application is 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 "High Court Expedited Cases, other than above" 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.
Application for urgent hearing of the main matter is disposed of on the above terms.
(Hemant Gupta) (Vijay Kumar Shukla)
Chief Justice Judge
shukla