Madhya Pradesh High Court
Income Tax Department vs M/S Chugh Real Estate Pvt. Ltd. on 13 April, 2018
HIGH COURT OF MADHYA PRADESH : BENCH AT INDORE
MATTERS NOTIFIED AT SERIAL No.701 to 702
ON THE BOARD DATED 13th April, 2018
Indore dated : 13.04.2018
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: -
(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:-
S. No. Cases as per Cause List No. Returnable Dates
1 701 to 702 18/06/2018
(P.K. Jaiswal ) (S.K. Awasthi)
Judge Judge
pn
Preetha Nair
2018.04.16 11:50:16 +05'30'