Madhya Pradesh High Court
Krishna Kumar Mishra vs Smt. Rashmi Arun Sami on 8 October, 2015
Author: Rajendra Menon
Bench: Rajendra Menon
MATTERS NOTIFIED AT SERIAL Nos. 701 TO 730 ON THE
BOARD DATED 8th SEPTEMBER, 2015
BEFORE HON'BLE SHRI JUSTICE RAJENDRA MENON
8.10.2015
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.
(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 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 the notice of the Registry that Office objection is already cured and the matter ought to proceed. On such representation, the Registry will proceed the matter as per returnable dates noted in the order.
Sr. No. Returnable Dates
701 to 720 23/11/15
721 to 730 24/11/15
(Rajendra Menon)
Judge
mrs.mishra