Madhya Pradesh High Court
Commissioner vs The State Of Madhya Pradesh on 6 December, 2016
COMMON ORDERS
IN MATTERS NOTIFIED AT SERIAL NOS.701 TO 768
ON THE BOARD DATED 06/12/2016
DUE TO NON-COMPLIANCE OF COURT ORDER.
AND
CAUSE TITLES APPEARANCES AS NOTIFIED
Matters from Sr. No. 701 to 768 are listed with office objection(s).
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 notices 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 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 Dates 1 701 to 720 23/01/17 2 721 to 740 24/01/17 3 741 to 760 25/01/17 4 761 to 768 27/01/17 (S. K. Seth) Judge