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Madhya Pradesh High Court

M.P.Road Development Corporation vs M/S Ketan Construction Ltd. on 4 January, 2022

Author: Sushrut Arvind Dharmadhikari

Bench: Sushrut Arvind Dharmadhikari

                         THE HIGH COURT OF MADHYA PRADESH

                                         [COMMON ORDERS]
           MATTERS NOTIFIED AT SERIAL Nos. 701 to 716, 718 to 721 ON THE
                          BOARD DATED 04/01/2022
          Jabalpur, Dated: 04/01/2022
                   I 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 unnerved 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 unnerved 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 advocates 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.

S.No. Cases as per cause list No. Returnable Date 1 701 to 716, 718 to 720 21/02/2022 2 721 to 721 22/02/2022 (S.A.DHARMADHIKARI) JUDGE HS HEMANT SARAF 2022.01.05 16:13:17 +05'30'