Madhya Pradesh High Court
Ashok Chawla vs Vikas Narawal on 17 July, 2019
HIGH COURT OF MADHYA PRADESH: BENCH AT INDORE
[COMMON ORDERS]
MATTERS NOTIFIED AT SERIAL NOS. 701 TO 742 ON THE BOARD DATED
17-07-2019
CAUSE TITLES AND APPEARANCE AS NOTIFIED
Matters from Sr. No.701 to 742 are listed with office objection(s).
17/07/2019
We pass a common order on the following terms and ready matters will
be made returnable on the dated to be mentioned in the order:-
1- (A) In cases where Process Fee charges are not paid so far, due to
which notice(s) could not be issued, the Appellant(s)/ Applicant(s)/Petitioner(s)
are directed to pay Process Fee Charges within ONE WEEK from the date of
order.
(B) On payment of Process Fee Charges, Office to issue notice to the
concerned Respondent(s), returnable on the notified date mentioned in the order.
In addition to Court notice, the Appellant(s)/ Applicant(s)/Petitioner(s) shall serve the unserved Respondent(s) by advocate's notice, either personally or through speed post/e-mail/fax and file affidavit of service within SIX WEEKS from the date of order.
(C) In cases where any of the Respondent(s) has/have not been served so far, for whatever reason, the Appellant(s)/ Applicant(s)/Petitioner(s) to take steps to serve the unserved Respondent(s) within SIX WEEKS from the date of order by advocate's notice, either personally or through speed post/e-mail/fax and to file affidavit of service therefor.
(D) In cases where notices have not been issued by the office for whatever reason, the returnable date in those cases is extended as notified in the order. In addition to court notice, the Appellant(s)/ Applicant(s)/Petitioner(s) shall serve the concerned respondent(s) by advocate's notice, either personally or through speed post/e-mail/fax and file affidavit of service within SIX WEEKS from the date of order.
(E) In case of any other office objection(s) the Appellant(s)/ Applicant(s)/Petitioner(s) to take steps to remove the same within FOUR WEEKS from the date of order.
2- The concerned matter shall then be processed under appropriate caption as per its turn on the dates noted in the order. The advocate/litigant is free to bring the notice of the Registry that office objection is already cured and the matter ought to proceed. On such representation, the Registry will process the matter as per returnable dates noted in the order.
Sr. No. Cases as per Cause List No. Returnable Date 1 701 to 720 03-09-2019 2 721 to 740 04-09-2019 3 741 to 742 05-09-2019 (S.C. Sharma) N.R. Judge Digitally signed by NARENDRA KUMAR RAIPURIA Date: 2019.07.22 16:48:35 +05'30'