Madhya Pradesh High Court
Smt. Sahiba Khan vs The State Of Madhya Pradesh on 3 September, 2019
Author: Sanjay Yadav
Bench: Sanjay Yadav
THE HIGH COURT OF MADHYA PRADESH
1
Motion Hearing
Common Orders
Matters Notified At Serial Nos.701-720 and 721-723 & 725-727
on the Board dated 03.09.2019
Cause Titles and appearances as notified
Matters from Sr. No.701-720 and 721-723 & 725-727
are listed with office objection(s)
Gwalior, dated 03.09.2019
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 :
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 THE HIGH COURT OF MADHYA PRADESH 2 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 to 720 18.10.2019 2 721 to 723 & 725 to 727 21.10.2019 (Sanjay Yadav) Judge pd PAWAN DHARKAR 2019.09.03 18:24:04 +05'30'