Madhya Pradesh High Court
Ram Khiladi vs United India Insurance Company Ltd. on 21 September, 2015
COMMON CONDITIONAL ORDER IN THE MATTERS RELATING TO FA 521/2005, CR
10/2007, MA 348/2007, MA 912/2007, MA 124/ 2008, MA 310/2008, MA 608/2008, MA
548/2009, MA 1064/2009, MA 1091/2009, MA 579/2010, MA 1012/2010, MA
1025/2010, MA 1575/2010, MA 1639/2010, MA 1686/2010, MA 1742/2010, MA
47/2011, MA 352/2011, MA 520/2011, MA 817/2011, MA 818/2011, MA 1421/2011,
MA 1476/2011, MA 1498/2011, MA 1532/2011, MA 215/2012, MA 398/2012, MA
571/2012, MA 581/2012, MA 842/2012, MA 889/2012, MA 936/2012, WP 7505/2012,
Cr 95/2013, MA 119/2013, MA 170/2013, MA 172/2013, MA 80/2014, WP 525/2014,
MA 641/2014, MA 770/2014, MA 775/2014, WP 5892/2014, WP 5946/2014, FA
113/2015, RP 295/2015, CONC 473/2015, MA 728/2015, MA 753/2015 and MA
754/2015
21/09/2015
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. 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 Advocateâs 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 Advocateâs 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 advocateâs 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:-
Returnable CASES NO Date FA 521/2005, CR 10/2007, MA 348/2007, MA 912/2007, MA 124/ 2008, MA 310/2008, MA 608/2008, MA 548/2009, MA 1064/2009, MA 02/11/2015 1091/2009, MA 579/2010, MA 1012/2010, MA 1025/2010, MA 1575/2010, MA 1639/2010, MA 1686/2010, MA 1742/2010, MA 47/2011 MA 352/2011, MA 520/2011, MA 817/2011, MA 818/2011, MA 1421/2011, MA 1476/2011, MA 1498/2011, MA 1532/2011, MA 215/2012, MA 398/2012, 03/11/15 MA 571/2012, MA 581/2012, MA 842/2012, MA 889/2012, MA 936/2012, WP 7505/2012, Cr 95/2013, MA 119/2013, MA 170/2013, MA 172/2013, MA 80/2014, WP 525/2014, MA 641/2014, MA 770/2014, MA 775/2014, WP 5892/2014, WP 04/11/15 5946/2014, FA 113/2015, RP 295/2015, CONC 473/2015, MA 728/2015, MA 753/2015 and MA 754/2015 (U.C.Maheshwari) Judge Prachi*