STATE OF M P Vs. V K SHRIVAS

JUDGEMENT

(1.) We have heard learned counsel for the parties.

(2.) Thereafter on 13.10.2011 the matter went before another Bench, where it was stated by one of the learned Counsel that the matter was part heard-heard with this Bench and accordingly that Bench directed the matter to be placed before this Bench.

(3.) Whenever a case is heard by a Bench or a Judge and if the Bench/ Judge feels that it/he devoted sufficient time in hearing and by marking the case as part-heard time would be saved at the next hearing, it is open to that Bench/Judge to mark the case as part-heard. If it is not marked part-heard by the Bench/Judge, then at the time when the case is being adjourned, normally counsel for the parties should request to mark that case as part-heard on the same ground it would help in saving the time of the Court at the next hearing, and it is for the Bench/Judge to consider the submission along with such other circumstances as may appear to be relevant, and to decide whether to mark that case as part heard or not.