Madhya Pradesh High Court
Guddu Kumar vs The State Of Madhya Pradesh on 13 January, 2020
Author: Sujoy Paul
Bench: Sujoy Paul
THE HIGH COURT OF MADHYA PRADESH
Jabalpur Dated 13/01/2020
Common Orders
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:-
(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 unnerved 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 unnerved 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 advocates 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.
S.No. Cases as per cause list Returnable Date No. 1 701 to 720 27.02.2020 2 721 to 735 28.02.2020 3 737 to 740 28.02.2020 4 741 to 760 02.03.2020 5 761 to 780 03.03.2020 6 782 to 800 04.03.2020 7 801 to 803 05.03.2020 8 805 to 820 05.03.2020 9 821 to 836 06.03.2020 (Sujoy Paul) Judge MKL Digitally signed by MANOJ KUMAR LALWANI Date: 2020.01.14 10:59:53 +05'30'