The State Of Madhya Pradesh vs Smt. Krishna Gour
2026 Latest Caselaw 1620 MP

Madhya Pradesh High Court

The State Of Madhya Pradesh vs Smt. Krishna Gour on 16 February, 2026

Author: Gurpal Singh Ahluwalia

Bench: Gurpal Singh Ahluwalia

                                                                1

                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                         At GWALIOR
                                                     Motion Hearing
                                                    Common Orders
                                           Matters notified at Sr. No.701 to 713
                                             on the board dated 16/02/2026
                                         Cause Titles and Appearances as notified
                                             Matters from Sr. No.701 to 713

                           Dated : 16/02/2026

                                 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 advocates 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 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 in the order.

S.No. Cases as per Cause List No. Returnable Dates 1 701 to 713 02/04/26

(G.S. Ahluwalia) Judge

PjS/-