Tej Singh vs Jagrup Singh
2026 Latest Caselaw 1601 MP

Madhya Pradesh High Court

Tej Singh vs Jagrup Singh on 16 February, 2026

Author: Subodh Abhyankar

Bench: Subodh Abhyankar

                                HIGH COURT OF MADHYA PRADESH : BENCH AT
                                               INDORE
                           MATTERS NOTIFIED AT SERIAL NOS.701 to 735 ON THE BOARD DATED
                                                    16.02.2026
                           16.02.2026
                           1.      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:-
                           (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 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 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 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 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 mater ought to proceed. On such representation, the Registry will process the matter as per returnable dates noted in the order.

S. No. Cases as per Cause List No. Returnable Dates 1 701 to 720 02-04-2026 2 721 to 735 06-04-2026

(SUBODH ABHYANKAR) JUDGE Bahar