Madhya Pradesh High Court
Dr. Sanjeev Kumar Malviya vs The State Of Madhya Pradesh on 8 January, 2016
MATTERS NOTIFIED AT SERIAL Nos. 701 TO 722 ON
THE BOARD DATED 08th JANUARY, 2016
08.01.2016
1. 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:
(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.
(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.
Sr. No. Returnable Dates
701 to 720 22-02-2016
721 to 722 23-02-2016
(A.M.Khanwilkar) (K.K. Trivedi)
Chief Justice Judge
AM