Section 37 in High Court of Madhya Pradesh Rules, 2008
37.
A person intending to lodge a caveat, shall serve a notice of caveat by registered post with acknowledgement due or by approved courier service, on the person by whom the appeal/petition/application has been, or is expected to be made, furnishing following particulars regarding the judgement/order etc. in respect w hereof the caveat is sought to be filed-(1)the date of judgement/order etc.,(2)name of the Court, if any,(3)the cause title and case number, if any,(4)government/designation of the authority, and(5)particulars of the order etc.,accompanied by a receipt evidencing dispatch of caveatThe caveator may, thereafter present caveat furnishing aforesaid particulars in Format No. 10 :Provided that-(a)Where the caveator is represented by an advocate, his vakalatnama shall accompany the caveat.(b)If the caveat is filed in person, his full postal address, telephone number, fax number with S.T.D. Code and e-mail address, if any, shall be furnished.(c)In case the caveator is an outsider, he shall give his or his authorized agent's local address.
