Madhya Pradesh High Court
M/S Som Distilleries Private Limited ... vs Excise Commissioner on 19 March, 2019
THE HIGH COURT OF MADHYA PRADESH
Matters notified at S. Nos. 701 to 725 on the Board dated
19.03.2019
Gwalior, Dated: 19-03-2019
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 :
(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 2 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. 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 Sl.No. Cases as per cause list Nos.
Date
1 701 to 720 06/05/19
2 721 to 725 07/05/19
(Sanjay Yadav) (Vivek Agarwal)
Judge Judge
Shubhankar*
SHUBHANKAR
MISHRA
2019.03.19
17:24:34 +05'30'