Madhya Pradesh High Court
National Insurance Company Ltd. vs Manoj Jatav S/O Damodar Jatav U/G Of ... on 24 February, 2020
Author: Sheel Nagu
Bench: Sheel Nagu
THE HIGH COURT OF MADHYA PRADESH
Matters notified at S. Nos.701 to 721 on the Board
dated 24.02.2020
Gwalior, Dated: 24.02.2020
We pass a common order on the following terms
and ready matters will be made returnable on the dates
to be mentioned in the order :
(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:-
Cases as per cause list Returnable Sl.No. Nos. Date 1 701 to 720 15.04.2020 2 721 to 721 16.04.2020 (Sheel Nagu) Judge shanu SHANU RAIKWAR 2020.02.25 11:21:06 -08'00'