Madhya Pradesh High Court
G.L.C Parwani Through His Legal Heirs ... vs The State Of Madhya Pradesh on 14 January, 2026
1
THE HIGH COURT OF MADHYA PRADESH
[COMMON ORDERS]
MATTERS NOTIFIED AT SERIAL Nos.701 to 715, 717 and 719 ON THE
BOARD DATED 14.01.2026
Jabalpur, Dated : 14.01.2026
1. 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 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 unserved 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 therefore. (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 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.
(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 to the notice of the Registry that Office objection is already cured and the matter ought to proceed.
2On 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 715, 717 and 719 04.03.2026 (SANJEEV SACHDEVA) (VINAY SARAF) CHIEF JUSTICE JUDGE RAVIKA Digitally signed by RAVIKANT KEWAT DN: c=IN, o=HIGH COURT OF NTvibha MADHYA PRADESH JABALPUR, 2.5.4.20=d496fb68be2e8fae27904bd 56f99fb430afed46c9a55d5619fe660 9b1a5e9464, ou=HIGH COURT OF MADHYA PRADESH JABALPUR,CID -
7056546, postalCode=482001, st=Madhya Pradesh, serialNumber=b4adf2781367121a8c KEWAT 6194ca0d70e6499c424f691eb77733 4632e1b1713fb624, cn=RAVIKANT KEWAT Date: 2026.01.15 17:15:09 +05'30'