Adarsh Awas Vikas Private Ltd Through ... vs Shri Surendra Kumar Jain on 1 May, 2023

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Madhya Pradesh High Court

Adarsh Awas Vikas Private Ltd Through ... vs Shri Surendra Kumar Jain on 1 May, 2023

Bench: Rohit Arya

          IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR



                               Motion Hearing
                           Common Orders
                Matters Notified At Serial Nos.701-708
                   on the Board dated 01.05.2023
               Cause Titles and appearances as notified
                    Matters from Sr. No.701-708
                  are listed with office objection(s)


      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 :
(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 IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR 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 1list number Returnable Date 1 701 to 708 16/06/23 (Rohit Arya) (Satyendra Kumar Singh) Judge Judge bj/-

BARKH Digitally signed by BARKHA SHARMA DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH A GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=3e36b1b2d6eed9536d1b38b a570a4828b594cc6ef332778d1c7ede2 SHARM 8eab061c3, pseudonym=7368F8C45E320EAB489D 20DE1465D83541AEB193, serialNumber=A299B1E2B57EB3E79D6 41AE7355F675DC1134B3CA8912AA7A A 3F8AABDF66804A6, cn=BARKHA SHARMA Date: 2023.05.02 15:42:04 +05'30'

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Madhya Pradesh High Court