Madhya Pradesh High Court
Mahendra Singh Rawat vs The State Of Madhya Pradesh on 8 January, 2018
1
THE HIGH COURT OF MADHYA PRADESH
Common Orders in the matters relating to Serial
Nos. 701 to 720 and 721 to 730 as per cause list
Gwalior, 08/01/2018
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 :
(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.
2(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 number Returnable Date 1 701 to 720 23.02.2018 2 721 to 730 26.02.2018 (Sanjay Yadav) Judge shubh*