Madhya Pradesh High Court
United India Insurance Co.Ltd. vs Gautum Parwani on 3 January, 2024
Author: Vivek Rusia
Bench: Vivek Rusia
HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE
MATTERS NOTIFIED AT SERIAL NOS. 701 to 810
Indore, dated 03/01/2024
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.701 to 720 Returnable Date - 19/02/2024
Sr. No.721 to 740 Returnable Date - 20/02/2024
Sr. No.741 to 760 Returnable Date - 21/02/2024
Sr. No.761 to 780 Returnable Date - 22/02/2024
Sr. No.781 to 800 Returnable Date - 23/02/2024
Sr. No.801 to 810 Returnable Date - 26/02/2024
(VIVEK RUSIA)
JUDGE
Divyansh
Signature Not Verified
Signed by: DIVYANSH
SHUKLA
Signing time: 03-01-2024
17:04:06