Madhya Pradesh High Court
Shasuddin Bald Deceased Through Lrs. ... vs Sattar Vald Ismaie Through Lrs. Mohd. ... on 21 December, 2022
Author: Vivek Rusia
Bench: Vivek Rusia
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MATTERS NOTIFIED AT SERIAL No.701 to 722 ON THE BOARD DATED
21.12.2022
Indore, dated 21.12.2022
1. I pass a common order on the following terms and ready matters will be
made returnable on the dates mentioned hereunder:
2. 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.
3. 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 the date of order.
4. 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.
5. 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 the date of order.
6. 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.
(A) 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 06/02/23 2 721 to 722 07/02/23 (VIVEK RUSIA) JUDGE Digitally signed by RAVI PRAKASH Date: 2022.12.21 17:33:44 +05'30'