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Madhya Pradesh High Court

M/S Sanghi Auto And Organics Pvt. Ltd. vs M/S My Car Bhopal Pvt. Ltd. on 19 October, 2020

Author: Sanjay Dwivedi

Bench: Sanjay Dwivedi

                             THE HIGH COURT OF MADHYA PRADESH
      Jabalpur: Dated 19.10.2020
      Hearing through Video Conferencing
                                         [COMMON ORDERS]
      MATTERS NOTIFIED AT SERIAL NOS. 701 to 712 ON THE BOARD DATED 19.10.2020

                            CAUSE TITLES AND APPEARANCE AS NOTIFIED

                   Matters from Sr. No.701 to 712 are listed with office objection(s).

            I pass a common order on the following terms and ready matters will be
      made returnable on the date 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 unnerved 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 date noted in the order.

S.No. Cases as per cause list No. Returnable Date

1. 701 to 712 03.12.2020 (Sanjay Dwivedi) Judge ac/-