The High Court of Karnataka has issued notice regarding the procedure for urgent listing of matters, whether the matter is fresh or was pending.
The notification issued by the High Court has notified that, “In all pending matters where the Advocates/Party in persons intend to get the matter listed in view of urgency, an application accompanied by an affidavit narrating the urgency shall be filed in the counter. The said application shall be posted before the respective Benches on the second day from the date of filing.”
The notice has specifically mentioned the procedure regarding filing of Fresh Case that All fresh matters shall be automatically listed on the days notified below:
: 1. Criminal Petitions U/s 439 of Cr.P.C – 3rd day from the date of filing.
2. Criminal Petitions U/s 438 of Cr.P.C, Criminal Petitions U/s 482 of Cr.P.C and Writ Petitions under Article 226 r/w Sec. 482 of Cr.P.C and Criminal Revision Petitions – 4th day from the date of filing.
3. Criminal Appeals – 4th day from the date of filing.
4. All Writ Petitions & Writ Appeals – 5th day from the date of filing.
5. All Civil matters – 5th day from the date of filing.
In case of fresh matters if the Advocates/Party in persons intend to get the matter posted prior to the day’s notified above, memo in the prescribed format attached herewith narrating the urgency may be moved before the respective Benches.
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