Section 37(5) in High Court of Madhya Pradesh Rules, 2008
(5)particulars of the order etc.,accompanied by a receipt evidencing dispatch of caveatThe caveator may, thereafter present caveat furnishing aforesaid particulars in Format No. 10 :Provided that-(a)Where the caveator is represented by an advocate, his vakalatnama shall accompany the caveat.(b)If the caveat is filed in person, his full postal address, telephone number, fax number with S.T.D. Code and e-mail address, if any, shall be furnished.(c)In case the caveator is an outsider, he shall give his or his authorized agent's local address.
