Madhya Pradesh High Court
Mansurakha S/O Mushikha Faut Through ... vs The State Of Madhya Pradesh on 3 January, 2023
Author: Vivek Rusia
Bench: Vivek Rusia
HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE
MATTERS NOTIFIED AT SERIAL NOS. 701 to 705 & 707 to 797
Indore, dated 03/01/2023
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. Nos.701 to 705 & 707 to 720 Returnable Date - 20/02/2023 20/02/2023 Sr. No.721 to 740 Returnable Date - 21/02/2023 21/02/2023 Sr. No.741 to 760 Returnable Date - 22/02/2023 22/02/2023 Sr. No.761 to 780 Returnable Date - 23/02/2023 23/02/2023 Sr. No.781 to 797 Returnable Date - 24/02/2023 24/02/2023 (VIVEK RUSIA) JUDGE Divyansh PRAVEEN Digitally signed by PRAVEEN NAYAK DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH INDORE, ou=JUDICIAL, postalCode=452001, st=Madhya Pradesh, 2.5.4.20=abd63cf0e3e1a01c0a071b050f1479f893513e893 6df395d932895fb7cd25c20, NAYAK pseudonym=7332802A9E4741BEFCF90D7C5397925C8B4 2A137, serialNumber=19FA391EA2A01CD8AFA13E8452264AABB 9D10FC65CD9866A8335CEF62CEDFCFA, cn=PRAVEEN NAYAK Date: 2023.01.03 19:05:00 +05'30'