Madhya Pradesh High Court
Brij Kishore Sharma vs The State Of M.P. And Ors. on 27 April, 2015
W.P.S No. 3630/2005 27.4.2015 I.A. No. 4051/2015 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"
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 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.
(A.M.Khanwilkar) (K.K. Trivedi)
Chief Justice Judge
anchal