Madhya Pradesh High Court
Abhishek Verma vs Smt. Preeti Verma on 2 May, 2018
1
ANNEXURE-C
High Court of Madhya Pradesh, Jabalpur
Bench at Indore, Indore
CONTINUATION ORDER SHEET
MOTION HEARING
[COMMON ORDERS]
MATTERS NOTIFIED AT SERIAL NOS.701 TO 721 ON THE BOARD DATED 02.05.2018
CAUSE TITLES AND APPEARANCES AS NOTIFIED
Matters from Sr. No.701 to 721 are listed with office objection (s)
Indore, Dated 02.05.2018
We pass a common order on the following terms and ready matters will be made
returnable on the date 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 the order.
(C) In case 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 to 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. Returnable Dates
701 to 720 18/06/18
721 to 721 19/06/18
(P.K. Jaiswal)
Judge
rcp
Digitally signed by Ramesh
Chandra Pithwe
Date: 2018.05.03 13:22:57 +05'30'