Madhya Pradesh High Court
Manoj Kumar Kulshrestha (Chanchl) vs Ramakant Samadhiya on 7 November, 2022
Author: Anand Pathak
Bench: Anand Pathak
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HIGH COURT OF MADHYA PRADESH
Motion Hearing
Common Orders
Matters notified at Serial Nos.701 to 712
on the board dated 07.11.2022
Cause Titles and Appearances as notified
Matters from Sr. Nos. 701 to 712)
Gwalior Bench, Dated : 07.11.2022
The Court proposes to pass this common conditional order on the
following terms and ready matters will be made returnable on the dated
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 2 HIGH COURT OF MADHYA PRADESH 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 advocates 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 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 in the order.
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HIGH COURT OF MADHYA PRADESH S.No. Cases as per Cause List No. Returnable Dates 1 701 to 712 02-01-2023 (Anand Pathak) Judge AK/-
ANAND KUMAR 2022.11.07 18:30:36 +05'30'