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Madhya Pradesh High Court

Smt. Kamini Gupta vs Praveen Gupta on 1 February, 2016

                                  FA-204-2015
                       (SMT. KAMINI GUPTA Vs PRAVEEN GUPTA)


01-02-2016

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 :


  1.   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.

  2.   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.

3. 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.

4. 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.

5. 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 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:-

 CASES NO                                                  Returnable Date

 FA 143/2015, FA 204/2015, RP 21/2016                      15/03/2016


(J.K. MAHESHWARI)                                (SUSHIL KUMAR GUPTA)
       JUDGE                                              JUDGE