Madhya Pradesh High Court
Madhya Pradesh Road Transport ... vs Iqbal Hussain on 12 January, 2016
1
RP No.319/2015 & RP No.381/2015
12.01.2016
The Court proposes to pass this common conditional order to
obviate passing of identical conditional order in these matters involving
similar office objection/default.
In all these matters, due to non-removal of office objection the
prescribed time as per the Rules, the concerned mater was placed
before the Registrar in the first instance. The Registrar granted
sufficient time to the petitioner(s)/applicant(s)/appellant(s) to cure the
defect/office objection, however, due to non-removal of office
objection/default within the prescribed time, the concerned matter was
required to be once again listed before the Court. The Court granted
further time, by passing common order on the earlier occasion.
In spite of repeated opportunity (three times-one under Rules,
second by the Registrar and third by Court), petitioner(s)/
applicant(s)/appellant(s) has failed to cure the office objection/ default.
As a result, by way of indulgence and last opportunity, in terms of this
order, SIX WEEKS' further time is granted to the petitioner(s)/
applicant(s)/appellant(s) in the respective matters to remove office
objection/default and make the matter ready for further hearing within
that time, failing which the concerned petition/application/appeal shall
stand dismissed for non-prosecution without further reference to the
2
Court.
Provided, however, in cases, where the objection/ defaults
is about non-service of any of the respondent, on expiry of the
extended period, the concerned matter will stand dismissed for non-prosecution only against the unserved respondent(s), without further reference to the Court. The matter would then proceed against the remaining respondent(s).
In cases where the office objection/default has already been cured before passing of this order, it will be open to the concerned party to bring that fact to the notice of the Registrar (Judicial-II), who may examine the same and proceed with the matter as per the listing scheme, if ready for hearing.
If the office objections are removed within the time extended in terms of this order, the concerned matter(s) be made returnable on the date notified hereafter.
Sr. No.1001 to 1002 Returnable Date - 25/02/2016 (Prakash Shrivastava) JUDGE 3 R.P.No.272/2014 25.9.2014 1/ Common conditional order is passed on the following terms and ready matters will be made returnable on the dates mentioned hereunder :
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 today, failing which the appeal/application/writ petition shall stand dismissed for non prosecution, without further reference to the Court.
B) On payment of process fee charges, office to issue notice to the concerned respondent(s), returnable on the notified date mentioned hereunder. 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 today. C) In cases where any of the respondent(s) has/have not 4 been served so far, for whatever reason, in addition the appellant(s)/applicant(s)/petitioner(s) to take steps to serve the unserved respondent(s) within six weeks from today 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 hereunder. 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 today. 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 today, failing which the appeal/application/writ petition to stand dismissed for non prosecution, without further reference to the Court.
2/ If conditional order is complied within time, the concerned 5 matter shall proceed under appropriate caption as per its turn on the dates noted hereinafter. 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 here-in-below :-
Sr. No.702-702 Returnable Date - 5.11.2014 (Prakash Shrivastava) Judge BDJ 6 Comp.Petition No.39/2014 27.4.2015 1/ We pass a common order on the following terms and ready matters will be made returnable on the dates mentioned in the order :
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 the 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 7 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 8 Registry will process the matter as per returnable dates noted in the order :-
Sr. No.701 Returnable Date - 15.6.2015
(Prakash Shrivastava)
Judge
BDJ
9
A.C. Nos.6/2009, 10/2014 & 11/2014.
18.12.2014
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.
10(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 :-
11
Sr. Nos.701, 702 & 702/1 Returnable Date - 28.1.2015 (Prakash Shrivastava) Judge 12 M.Com.A.No.35/2014 7.10.2014 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 13 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 14 Registry will process the matter as per returnable dates noted in the order :-
Sr. No.706 Returnable Date - 13.11.2014
(Prakash Shrivastava)
Judge
BDJ
15
MA No. 3581/06, MA No. 1685/08, M.Com.A. No. 5/2014, M.Com.A. No. 6/2014, M.Com.A. No. 7/2014, M.Com.A. No.8/2014, M.Com.A. No. 9/2014, M.Com.A. No. 10/2014, M.Com.A. No. 11/2014, M.Com.A. No. 12/2014, M.Com.A. No. 13/2014, M.Com.A. No. 14/2014, M.Com.A. No. 15/2014, M.Com.A. No. 16/2014, M.Com.A. No. 17/2014, M.Com.A. No. 18/2014, M.Com.A. No. 19/2014, M.Com.A. No. 20/2014, M.Com.A. No. 21/2014, M.Com.A. No. 22/2014, M.Com.A. No. 23/2014, M.Com.A. No. 24/2014, M.Com.A. No. 25/2014, M.Com.A. No. 26/2014, M.Com.A. No. 2/2012, M.Com.A. No. 27/2014, M.Com.A. No. 30/2014, M.Com.A. No. 31/2014, M.Com.A. No. 32/2014, M.Com.A. No. 34/2014, M.Com.A. No. 37/2014, M.Com.A. No. 43/2014, M.Com.A. No. 28/2014, M.Com.A. No. 29/2014, M.Com.A. No. 36/2014, M.Com.A. No. 39/2014, M.Com.A. No. 40/2014, M.Com.A. No. 42/2014, M.Com.A. No. 44/2014, M.Com.A. No. 45/2014, M.Com.A. No. 38/2014.
20.4.2015 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 16 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 17 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.701 to 728 Returnable Date - 15.06.2015 (Prakash Shrivastava) 18 Judge BDJ 19 Company petition No. 30/2014.
30.11.2015 The Court proposes to pass this common conditional order to obviate passing of identical conditional order in these matters involving similar office objection/default.
In all these matters, due to non-removal of office objection the prescribed time as per the Rules, the concerned mater was placed before the Registrar in the first instance. The Registrar granted sufficient time to the petitioner(s)/applicant(s)/appellant(s) to cure the defect/office objection, however, due to non-removal of office objection/default within the prescribed time, the concerned matter was required to be once again listed before the Court. The Court granted further time, by passing common order on the earlier occasion.
In spite of repeated opportunity (three times-one under Rules, second by the Registrar and third by Court), petitioner(s)/ applicant(s)/appellant(s) has failed to cure the office objection/ default. As a result, by way of indulgence and last opportunity, in terms of this order, SIX WEEKS' further time is granted to the petitioner(s)/ applicant(s)/appellant(s) in the respective matters to remove office objection/default and make the matter ready for further hearing within that time, failing which the concerned petition/application/appeal shall stand dismissed for non-prosecution without further reference to the 20 Court.
Provided, however, in cases, where the objection/ defaults is about non-service of any of the respondent, on expiry of the extended period, the concerned matter will stand dismissed for non-prosecution only against the unserved respondent(s), without further reference to the Court. The matter would then proceed against the remaining respondent(s).
In cases where the office objection/default has already been cured before passing of this order, it will be open to the concerned party to bring that fact to the notice of the Registrar (Judicial-II), who may examine the same and proceed with the matter as per the listing scheme, if ready for hearing.
If the office objections are removed within the time extended in terms of this order, the concerned matter(s) be made returnable on the date notified hereafter. Sr. No.1001 to 1001 Returnable Date - 12/01/2015 (Prakash Shrivastava) JUDGE 21 AA No. 23/10. AA No. 24/10, Comp. Petition No. 21/12, AA No. 36/12 & Company Petition No. 18/14.
6.5.2015 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 22 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 23 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.701 to 720 Returnable Date - 16.06.2015 (Prakash Shrivastava) Judge BDJ 24 M.Com.A. Nos 5/14, 6/14, 7/14, 8/14, 9/14, 10/14, 11/14, 12/14, 13/14, 14/14, 15/14, 16/14, 17/14, 18/14, 19/14, 20/14, 21/14, 22/14, 23/14, 24/14, 25/14, 26/14, 27/14, 30/14, 31/14, 32/14, 34/14, 37/14, 43/14, 28/14, 29/14, 36/14, 39/14, 40/14, 42/14, 44/14, 45/14, 38/14 & Company Petition No. 9/15.
15.6.2015 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 25 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 26 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.701 to 720 Returnable Date - 27.07.2015 Sr. No.721 to 726 Returnable Date - 28.07.2015 (Prakash Shrivastava) Judge 27 Company petition Nos. 29/13, 28/14 & 39/14 15.6.2015 The Court proposes to pass this common conditional order to obviate passing of identical conditional order in these matters involving similar office objection/default.
In all these matters, due to non-removal of office objection the prescribed time as per the Rules, the concerned mater was placed before the Registrar in the first instance. The Registrar granted sufficient time to the petitioner(s)/applicant(s)/appellant(s) to cure the defect/office objection, however, due to non-removal of office objection/default within the prescribed time, the concerned matter was required to be once again listed before the Court. The Court granted further time, by passing common order on the earlier occasion.
In spite of repeated opportunity (three times-one under Rules, second by the Registrar and third by Court), petitioner(s)/ applicant(s)/appellant(s) has failed to cure the office objection/ default. As a result, by way of indulgence and last opportunity, in terms of this order, SIX WEEKS' further time is granted to the petitioner(s)/ applicant(s)/appellant(s) in the respective matters to remove office objection/default and make the matter ready for further hearing within that time, failing which the concerned petition/application/appeal shall stand dismissed for non-prosecution without further reference to the 28 Court.
Provided, however, in cases, where the objection/ defaults is about non-service of any of the respondent, on expiry of the extended period, the concerned matter will stand dismissed for non-prosecution only against the unserved respondent(s), without further reference to the Court. The matter would then proceed against the remaining respondent(s).
In cases where the office objection/default has already been cured before passing of this order, it will be open to the concerned party to bring that fact to the notice of the Registrar (Judicial-II), who may examine the same and proceed with the matter as per the listing scheme, if ready for hearing.
If the office objections are removed within the time extended in terms of this order, the concerned matter(s) be made returnable on the date notified hereafter. Sr. No.1001 to 1003 Returnable Date - 27.7.2015 (Prakash Shrivastava) JUDGE 29 AA No 3/15 7.7.2015 The Court proposes to pass this common conditional order to obviate passing of identical conditional order in these matters involving similar office objection/default.
In all these matters, due to non-removal of office objection the prescribed time as per the Rules, the concerned mater was placed before the Registrar in the first instance. The Registrar granted sufficient time to the petitioner(s)/applicant(s)/appellant(s) to cure the defect/office objection, however, due to non-removal of office objection/default within the prescribed time, the concerned matter was required to be once again listed before the Court. The Court granted further time, by passing common order on the earlier occasion.
In spite of repeated opportunity (three times-one under Rules, second by the Registrar and third by Court), petitioner(s)/ applicant(s)/appellant(s) has failed to cure the office objection/ default. As a result, by way of indulgence and last opportunity, in terms of this order, SIX WEEKS' further time is granted to the petitioner(s)/ applicant(s)/appellant(s) in the respective matters to remove office objection/default and make the matter ready for further hearing within that time, failing which the concerned petition/application/appeal shall stand dismissed for non-prosecution without further reference to the 30 Court.
Provided, however, in cases, where the objection/ defaults is about non-service of any of the respondent, on expiry of the extended period, the concerned matter will stand dismissed for non-prosecution only against the unserved respondent(s), without further reference to the Court. The matter would then proceed against the remaining respondent(s).
In cases where the office objection/default has already been cured before passing of this order, it will be open to the concerned party to bring that fact to the notice of the Registrar (Judicial-II), who may examine the same and proceed with the matter as per the listing scheme, if ready for hearing.
If the office objections are removed within the time extended in terms of this order, the concerned matter(s) be made returnable on the date notified hereafter.
Sr. No.1001 Returnable Date - 20.8.2015
(Prakash Shrivastava)
JUDGE
31
AC No. 8/2014
6.7.2015
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 32 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 33 Registry will process the matter as per returnable dates noted in the order :-
Sr. No.701 Returnable Date - 18.08.2015
(Prakash Shrivastava)
Judge
BDJ
34
AC No. 8/2014
27.7.2015
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 35 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 36 Registry will process the matter as per returnable dates noted in the order :-
Sr. No.701 Returnable Date - 18.08.2015
(Prakash Shrivastava)
Judge
BDJ