Madhya Pradesh High Court
Union Of India vs S.C. Shukla on 25 January, 2016
Writ Petition No.9425/2013
Writ Petition No.22296/2013
25.1.2016
WP No.9425/2013
Shri Atul Choudhary, learned counsel for the
petitioner.
Shri Manoj Sharma, learned counsel for the
respondent.
I.A.No.13857/2015 - application for hearing the case under 30 minutes category.
Counsel appearing for both sides have given assurance that they will complete their oral arguments in not more than 30 minutes. Hence, the matter can proceed under priority category "Writ (Civil): High Court Expedited Cases, Arguments Not Exceeding 30 Minutes (3.i)", on condition that both sides should file written submissions before 15.02.2016.
Subject to complying with this condition, the Registry to process the matter under aforesaid priority category in the week commencing from 22.02.2016. To be listed before appropriate Bench, as per its turn.
I.A.No.341/2016 in W.P.No.22296/2013 - application for stay of operation of the impugned order dated 11.09.2013.
Interim relief, as prayed is granted, as similar relief has already been granted in the companion matter.
Application disposed of accordingly.
(A. M. Khanwilkar) (Sanjay Yadav)
Chief Justice Judge
AM.