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Madhya Pradesh High Court

Smt. Usha Tiwari vs Shri Manoj Tiwari on 12 February, 2016

  COMMON ORDER IN THE MATTERS RELATING TO SERIAL NOS.701 TO 701
12/02/2016
We 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.   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.

  2.   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.

3. 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.

4. 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.

5. 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 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:-

           CASES NO                                                      Returnable Date



           FA 25/2016                                                    28/03/2016


          (U.C.Maheshwari)                                           (Sushil Kumar
          Gupta)
          Judge                                                                 Judge


Prachi*