Madhya Pradesh High Court
The State Of Madhya Pradesh vs Professor P.C. Mahajan Foundation ... on 21 December, 2018
HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE
MATTERS NOTIFIED AT SERIAL NOS. 701 TO 712
Indore, dated 21/12/2018
We 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 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 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 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 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.
Sr. No.701 to 712 Returnable Date - 06/02/2019 HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE (S. C. SHARMA) (VIRENDER SINGH) JUDGE JUDGE Soumya Ranjan Dalai Digitally signed by Soumya Ranjan Dalai DN: c=IN, o=High Court of Madhya Pradesh, ou=Administration, postalCode=452001, st=Madhya Pradesh, 2.5.4.20=f4d2118683e84322bb5797cf28ee6 0671538b737cf52962d84d7b527897e53ac, cn=Soumya Ranjan Dalai Date: 2018.12.21 16:28:25 +05'30'