Madhya Pradesh High Court
Bank Of Baroda vs M/S Asset Reconstruction Company Ltd. on 16 April, 2018
1
ANNEXURE-C
High Court of Madhya Pradesh, Jabalpur
Bench at Indore, Indore
CONTINUATION ORDER SHEET
MOTION HEARING
[COMMON ORDERS]
MATTERS NOTIFIED AT SERIAL NOS.701 TO 703 ON THE BOARD DATED 16.04.2018
CAUSE TITLES AND APPEARANCE AS NOTIFIED
Matters from Serial No.701 to 703 are listed with office Objection (s).
Indore, Dated 16.04.2018
We pass a common order on the following terms and ready
matters will be made returnable on the date 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 the order. (C) In case 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 2 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 as per returnable dates noted in the order:-
Sr. No. Returnable Dates
701 to 703 18/06/18
(P.K. Jaiswal) (S.K. Awasthi)
Judge Judge
rcp
Digitally signed by Ramesh Chandra
Pithwe
Date: 2018.04.16 17:12:34 +05'30'