Madhya Pradesh High Court
Ajit Kumar Saxena vs Union Of India on 5 March, 2018
THE HIGH COURT OF MADHYA PRADESH
[COMMON ORDERS]
MATTERS NOTIFIED AT SERIAL Nos. 701 to 718 ON THE
BOARD DATED 05.03.2018
Jabalpur, Dated: 05.03.2018
1. We pass a common order on the following terms and ready matters will be made
returnable on the dates to be 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 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 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 Date
701 to 718 18/04/18
(Hemant Gupta) (Vijay Kumar Shukla)
Chief Justice Judge
shukla
Digitally signed by
SUDESH KUMAR
SHUKLA
Date: 2018.03.05
15:07:24 +05'30'