Preeti Barya vs The State Of Madhya Pradesh on 8 August, 2023

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Madhya Pradesh High Court

Preeti Barya vs The State Of Madhya Pradesh on 8 August, 2023

Bench: Anand Pathak

                            MOTION HEARING
                           [COMMON ORDERS]
      Matters Notified at Serial No. 701 to 707, and 709 to 734 on the
                          Board dated 08.08.2023
           CAUSE TITLES AND APPERANCES AS NOTIFIED
         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 today.
(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 today. (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 today.

(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 today.

2. The concerned matter shall then be processed under appropriate caption as per its turn on the dates noted hereinafter. The Advocate/litigant is free to bring to the notice of the Registry that

3. 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 here-in-below:-

                             Sr.No.                           Returnable Date

                      701 to 707 and 709 to 720                  25/09/23

                             721 to 734                          26/09/23




                                                        (ANAND PATHAK)
                                                              JUDGE

vishal*



VISHAL UPADHYAY
2023.08.09 12:28:32 +05'30'

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Madhya Pradesh High Court