Madhya Pradesh High Court
Sunil Joshi vs Shri Pankaj Agrawal on 15 November, 2016
MATTERS NOTIFIED AT SERIAL Nos. TO
THE BOARD DATED 15-11-2016
15/11/2016
We pass a common order on the following terms and ready matters will be made
returnable on the dates to be mentioned in the order :
1. 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 today.
2. On payment of Process Fee Charges, Office to issue notice to the
concerned Respondent(s), returnable on the notified date mentioned
hereunder. In addition to Court notice, the Appellant(s)/ Applicant(s)/Petitioner(s) shall serve the unserved Respondent(s) by Advocateâs notice, either personally or through speed post/e-mail/fax and file affidavit of service within SIX WEEKS from today.
3. 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 today by Advocateâs notice, either personally or through Speed Post/e- mail/fax and to file affidavit of service therefor.
4. In cases where notices have not been issued by the office for whatever reason, the returnable date in those cases is extended as notified hereunder. In addition to court notice, the Appellant(s)/Applicant(s)/Petitioner(s) shall serve the concerned Respondent(s) by advocateâs notice either personally or through speed post/e-mail/fax and file affidavit of service within SIX WEEKS from today.
5. I n 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 today.
2. The concerned matter shall then be processed under appropriate caption as per its turn on the dates noted hereinafter. 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 here-in-below:-
Returnable CASE NO Date FA 235/2015, CONC 366/2015, CONC 939/2015, FA 120/2016, CONC 1077/2016, CONC 1078/2016, CON 02/01/17 1125/2016, CONC 1430/2016, & WP 7111/2016 (N.K. Gupta) (G. S. Ahluwalia) Judge Judge