Madhya Pradesh High Court
Parmal Singh Prajapati vs The State Of Madhya Pradesh on 11 June, 2021
Author: Sheel Nagu
Bench: Sheel Nagu
MOTION HEARING
[COMMON ORDERS]
MATTERS NOTIFIED AT SERIAL NOs. 701 to 711 ON THE
BOARD DATED : 11/06/2021
CAUSE TITLES AND APPERANCES AS NOTIFIED
Matters from Sr. Nos. 701 to 711 are listed with office objection(s)
I pass 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 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 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 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.
S.No. Cases as per Cause List Returnable
No. Date
1 701 to 711 28/07/2021
(Sheel Nagu)
Judge
SUNEE Digitally signed by SUNEEL DUBEY DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH L GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474011, st=Madhya Pradesh, 2.5.4.20=157244b0239a6fd662b29b DUBEY 00a11fc66a5e160f585aa7a92425f38 0d476b32818, cn=SUNEEL DUBEY Date: 2021.06.15 19:28:04 -07'00'