Madhya Pradesh High Court
Ramesh Chandra Rathore vs Principal Secretary The State Of Madhya ... on 28 July, 2017
1
URGENT HEARING APPLICATION IN ADMITTED MATTER
Writ Petition No.6738/2011
28.07.2017
IA No.4078/2017, an application for urgent hearing of the writ petition has been filed on behalf of the petitioner on the ground that he is senior citizen (67 years of age), and therefore, the present case comes under the category of "Senior Citizen"; hence in view of the directives issued by the Apex Court as well as by the MP High Court, the matter be listed for final hearing at an early date.
Considering the aforesaid, IA No.4078/2017 is allowed. Office is directed to list the matter for final hearing under appropriate category including category "Senior Citizen" with direction to the Registry to process the main admitted matter, if ready in all respects, as per its turn 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" 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 2 hearing in the category wherever it is earlier, as per the CMIS software.
(P.K. Jaiswal) (Ved Prakash Sharma)
Judge Judge
rcp