Madhya Pradesh High Court
Deepu @ Deepak Singh vs Satish Kumar on 28 June, 2022
Author: Anand Pathak
Bench: Anand Pathak
MOTION HEARING
[COMMON ORDERS]
Matters Notified at Serial No. 701, 702, 704 to 713, 715 and
717 to 766 on the Board dated 28.06.2022
CAUSE TITLES AND APPERANCES AS NOTIFIED
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 today.
(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 today. (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 today.
(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 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.No. Returnable Date
701, 702, 704 to 713, 715 and 717 to 720 16.08.2022
721 to 740 17.08.2022
741 to 760 18.08.2022
761 to 766 22.08.2022
(Anand Pathak)
Judge
Ashish*
ASHISH Digitally signed by ASHISH CHAURASIA DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA CHAUR PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=bf81a9adb1da24e4bc7b5195154c3d4de0 8c6bb9303e52e2e7e728d9bac85bd3, pseudonym=CA2EA6EDDF504F8F9C2790FA9A0FD 201D0242B64, serialNumber=A926F3CBF979ECA6A4C477577EED ASIA BA3AB4F94593A930B98DAE1B0AD16F90B5FD, cn=ASHISH CHAURASIA Date: 2022.06.28 18:58:04 -07'00'