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Madhya Pradesh High Court

Ramgopal Ji Sarkar Prathmik Upbhogta ... vs The State Of Madhya Pradesh on 26 October, 2021

Author: Vivek Agarwal

Bench: Vivek Agarwal

                                     THE HIGH COURT OF MADHYA PRADESH

                                                     [COMMON ORDERS]
                              MATTERS NOTIFIED AT SERIAL Nos. 701 to 709 ON THE
                                         BOARD DATED 26-10-2021
                      Jabalpur, Dated: 26/10/2021
                               I 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 unnerved 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 unnerved 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 advocates 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.

S.No. Cases as per cause list No. Returnable Date 1 701 to 709 13.12.2021 (VIVEK AGARWAL) JUDGE tarun.