Madhya Pradesh High Court
Jagdish Kevre vs Arjun on 9 July, 2019
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THE HIGH COURT OF MADHYA PRADESH
Common Orders in the matters relating to Serial
Nos. 701, 703 to 728 as per cause list
Gwalior, Dated : 09/07/2019
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 :
(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.
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THE HIGH COURT OF MADHYA PRADESH (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 number Returnable Date 1 701, 703 to 720 26/08/19 2 721 to 728 27/08/19 (Sanjay Yadav) Judge Shubhankar* SHUBHANKAR MISHRA 2019.07.09 18:01:05 +05'30'