Madhya Pradesh High Court
The Chief Commissioner Of Income Tax ... vs Shri Vardhman Sakh Sahakarita Mydt. on 23 November, 2021
Author: Vivek Rusia
Bench: Vivek Rusia
HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE
MATTERS NOTIFIED AT SERIAL NOS. 701 TO 705
Indore, dated 23/11/2021
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 705 Returnable Date - 10/01/2022 (VIVEK RUSIA) (PRANAY VERMA) JUDGE JUDGE Ajit AJIT Digitally signed by AJIT KAMALASANAN DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH INDORE, ou=HIGH COURT OF MADHYA PRADESH BENCH INDORE, postalCode=452001, st=Madhya Pradesh, KAMALASANA 2.5.4.20=156c9cedca1b74d671db9f220a5e3ed6cba241effad 892107d95ef0a1afc55b4, pseudonym=CFDFD9C36711CA738F527A5D61A1EE901C09 EF29, N serialNumber=7F0BEE2D78BD57DA058F3247441C87E7E081 7FB61F5E2ABCAEE63CAAA7B3B9FF, cn=AJIT KAMALASANAN Date: 2021.11.24 11:03:40 +05'30'