Madhya Pradesh High Court
Anil Kumar Lilhore vs Janadi Bai on 7 January, 2020
Author: Sujoy Paul
Bench: Sujoy Paul
THE HIGH COURT OF MADHYA PRADESH
Jabalpur Dated 07/01/2020
Common Orders
I pass a common order on the following terms and ready matters will be
made returnable on the dated 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 unnerved 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 Date 1 701 to 720 24.02.2020 2 721 to 740 25.02.2020 3 741 to 760 26.02.2020 4 761 to 769 27.02.2020 5 771 to 780 27.02.2020 6 781 to 800 28.02.2020 7 801 to 812 02.03.2020 8 814 to 820 02.03.2020 9 821 to 840 03.03.2020 10 841 to 860 04.03.2020 11 861 to 880 05.03.2020 12 881 to 900 06.03.2020 13 901 to 920 12.03.2020 14 921 to 937 13.03.2020 (Sujoy Paul) Judge MKL Digitally signed by MANOJ KUMAR LALWANI Date: 2020.01.07 16:54:05 +05'30'