Smt Chanda Bai D/O Shri Mishri Lal vs Babu Lal on 28 June, 2023

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Madhya Pradesh High Court

Smt Chanda Bai D/O Shri Mishri Lal vs Babu Lal on 28 June, 2023

Bench: Anand Pathak

                            MOTION HEARING
                           [COMMON ORDERS]
       Matters Notified at Serial No. 701 to 709 on the Board dated
                                28.06.2023
          CAUSE TITLES AND APPERANCES AS NOTIFIED
         I pass a common order on the following terms and ready matters
will be made returnable on the dates 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 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

3. 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:-

                                                  Sr.No.                               Returnable Date

                                                     701 to 709                           14/08/23




                                                                                (ANAND PATHAK)
                                                                                      JUDGE

 vishal*

                   Digitally signed by VISHAL UPADHYAY



VISHAL

DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, 2.5.4.20=5d5050008f4c040023a64cb030d9c80d2 5cbf5f3eb4f56fa864a20db4fbe3d3e, UPADHYAY postalCode=474001, st=Madhya Pradesh, serialNumber=637E939E833627AE8CC13D85E5F 2383A287E83C6CDFA6347A00E482772314FE9, cn=VISHAL UPADHYAY Date: 2023.06.30 10:03:01 +05'30'

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