Madhya Pradesh High Court
Smt. Asha Yadav vs Smt. Jayshree Kiyawat on 15 September, 2021
Author: Sheel Nagu
Bench: Sheel Nagu
MOTION HEARING
[COMMON ORDERS]
MATTERS NOTIFIED AT SERIAL NOs. 701 to 713 ON THE
BOARD DATED : 15/09/2021
CAUSE TITLES AND APPERANCES AS NOTIFIED
Matters from Sr. Nos. 701 to 713 are listed with office objection(s)
I 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.
(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 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 Returnable No. Date 1 701 to 713 08/11/21 (Sheel Nagu) Judge SUNEE Digitally signed by SUNEEL DUBEY DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF L MADHYA PRADESH BENCH GWALIOR, postalCode=474011, st=Madhya Pradesh, 2.5.4.20=157244b0239a6fd662 b29b00a11fc66a5e160f585aa7a DUBEY 92425f380d476b32818, cn=SUNEEL DUBEY Date: 2021.09.16 12:53:46
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