Madhya Pradesh High Court
Smt. Rama Bai vs Manager Ghorawali Colliery Jharna ... on 3 February, 2022
Author: Sushrut Arvind Dharmadhikari
Bench: Sushrut Arvind Dharmadhikari
THE HIGH COURT OF MADHYA PRADESH
[COMMON ORDERS]
MATTERS NOTIFIED AT SERIAL Nos. 701 to 707 ON THE
BOARD DATED 03/02/2022
Jabalpur, Dated: 03/02/2022
I pass a common 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 unnerved 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 unnerved 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 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.
S.No. Cases as per cause list No. Returnable Date 1 701 to 710 22/03/2022 (S. A. DHARMADHIKARI) JUDGE R ROSHNI Digitally signed by ROSHNI SINGH DN: c=IN, o=HIGH COURT OF MADHYA PRADESH, ou=HIGH COURT OF MADHYA PRADESH, postalCode=482001, st=Madhya Pradesh, 2.5.4.20=44dcd645178746f6d63e42a2e42bf251d80050c5e30ae6 SINGH 66df37b95eb95d7a5b, pseudonym=3D150EAB7F53024775ACCE8E55B4029A60F2A370, serialNumber=C39575C46537E7B536BA061AE91B6B57966F2AF A7145BD49DBB4B98FE127B810, cn=ROSHNI SINGH Date: 2022.02.04 17:27:02 +05'30' THE HIGH COURT OF MADHYA PRADESH [COMMON ORDERS] MATTERS NOTIFIED AT SERIAL Nos. 701 to 707 ON THE BOARD DATED 04/02/2022 Jabalpur, Dated: 04/02/2022 I pass a common 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 unnerved 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 unnerved 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 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.
S.No. Cases as per cause list No. Returnable Date 1 701 to 707 23/03/2022 (S. A. DHARMADHIKARI) JUDGE R THE HIGH COURT OF MADHYA PRADESH [COMMON ORDERS] MATTERS NOTIFIED AT SERIAL Nos. 701 to 719 ON THE BOARD DATED 10/01/2022 Jabalpur, Dated: 10/01/2022 I pass a common 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 unnerved 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 unnerved 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 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.
S.No. Cases as per cause list No. Returnable Date 1 701 to 719 24/02/2022 (S. A. DHARMADHIKARI) JUDGE TG/ -