Madhya Pradesh High Court
Darbar Singh vs The State Of Madhya Pradesh on 20 August, 2018
1
THE HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE
MATTERS NOTIFIED AT SERIAL NOS.701 TO 787 ON THE
BOARD DATED 20.08.2018
Indore, dated : 20.08.2018
1. We pass a common order on the following terms and ready matters
will be made returnable on the dates mentioned hereunder:
(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
hereunder. 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 today 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 hereunder. 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 mater 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 No. Returnable Dates 1 701 to 720 04.10.2018 2 721 to 740 05.10.2018 3 741 to 760 09.10.2018 4 761 to 780 10.10.2018 5 781 to 787 11.10.2018 (P. K. Jaiswal) Judge gp Digitally signed by Geeta Pramod Date: 2018.08.21 12:47:07 +05'30'