Madhya Pradesh High Court
Saiyad Liyakat Ali vs Saiyad Himayat Ali on 7 November, 2017
THE HIGH COURT OF MADHYA PRADESH
SA-1285-2017
(SAIYAD LIYAKAT ALI Vs SAIYAD HIMAYAT ALI)
1
Gwalior, Dated : 07-11-2017
The Court passes 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 today.
1. 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 today.
2. 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.
3. 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 today.
4. I n c a s e o f a n y o t h e r o f f i c e o b j e c t i o n ( s ) , t h e Appellant(s)/Applicant(s)/Petitioner(s) to take steps to remove the same within FOUR WEEKS from today.
2. The concerned matter shall then be processed under appropriate caption as per its turn on the dates noted hereinafter. 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 here-in-below:-
Sr.Nos. Returnable Date
701 to 715 22/12/2017
(J.K. MAHESHWARI)
JUDGE
MKB