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A writ petition was filed under Article 32 of the Constitution by the Gujarat High Court Advocates Association to direct the Centre to notify the appointment of Justice Kureshi as CJ of MP HC immediately. They have also pointed out that the Centre has cleared 18 files of judicial appointments after May 10. On June 25, the Association had passed a resolution approving the decision to approach SC through writ petition to challenge what it believes to be "purposeful holding back” of approval of Justice Kureshi's appointment. The petition alleged that the Centre was sleeping over the SC collegium's proposal to make Justice Kureshi the CJ of MP HC. Also, the Union Law Minister Ravi Shankar Prasad was not willing to meet a delegation of Gujarat lawyers to discuss the subject. The CJI-led bench of the Supreme Court on Monday directed that the copy of the petition against delay in elevation of Justice Kureshi be served on the Solicitor General Thushar Mehta. The matter will be considered on July 22.
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