Home Department vs Sujat Kabir on 4 September, 2019

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Madhya Pradesh High Court

Home Department vs Sujat Kabir on 4 September, 2019

Bench: S.C.Sharma

        THE HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE
    MATTERS NOTIFIED AT SERIAL NOS.701 TO 704 ON THE
                BOARD DATED 04.09.2019

Indore, dated : 04.09.2019

1.      We pass a common order on the following terms and ready matters
will be made returnable on the dates mentioned hereunder:
6
      (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

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 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 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 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 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 mater ought to proceed. On such representation, the Registry will process the matter as per returnable dates noted in the order.


        S. No.                       Cases as per Cause List No.    Returnable Dates
               1                             701 to 704                 21/10/19



        (S. C. Sharma)                                         (Shailendra Shukla)
            Judge                                                      Judge
(AKS)

         Digitally signed by Anil
         Kumar Sharma


Anil
         DN: c=IN, o=High Court of
         Madhya Pradesh Bench
         Indore,
         postalCode=452001,

Kumar    st=Madhya Pradesh,
         2.5.4.20=753b65d225a974
         6e99a75a441cdc964aa7a1


Sharma
         58d438793e7f32467b3557
         45f3ae, cn=Anil Kumar
         Sharma
         Date: 2019.09.04 17:17:07
         +05'30'

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Madhya Pradesh High Court