1. Present: Col. Ran Singh Dudee in person and Mrs. Appoli Srivastava, learned counsel for the respondents.
M.A. No 1062 of 2018
2. This application has been moved for early hearing in Contempt Application No 7 of 2017 arising out of O.A. No 104 of 2017. The title of this application is ‘Misc Application for Early Hearing’ but there is no such prayer in the prayer clause of the application for early hearing, rather the applicant has made some other prayers. Therefore such practice on part the of the applicant is highly objectionable inasmuch as there is no such prayer for early hearing of the contempt petition in the prayer clause of this application. Since out of three Benches, only one Bench is available, therefore no early hearing is possible.
3. The early hearing application is rejected accordingly.