- (1.) Learned counsel for the respondent made an application informing the Bench that that this matter pertains to the jurisdiction of Ahmedabad Bench which is having jurisdiction over Madhya Pradesh. However, it is made clear to the learned counsel that, if he so desires, can move an application before the Hon'ble Principal Bench for transfer of the matter. The matter shall be listed on 7th September for hearing of the arguments finally, provided no order is passed by Hon'ble Principal Bench in the meanwhile.;