Madhya Pradesh High Court
The Pr. Commissioner Of Income Tax 1 vs M/S Oref Securities P. Ltd. on 21 September, 2022
Author: Vivek Rusia
Bench: Vivek Rusia
HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE
MATTERS NOTIFIED AT SERIAL NOS.1001 to 1003
Indore, dated 21/09/2022
The Court proposes to pass this common conditional order to
obviate passing of identical conditional order in these matters involving
similar office objection/default.
In all these matters, due to non-removal of office objection within
the prescribed time as per the Rules, the concerned matter was placed
before the Registrar in the first instance. The Registrar granted sufficient
time to the petitioner(s)/applicant(s)/appellant(s) to cure the defect/office
objection, however, due to non-removal of office objection/default within
the prescribed time, the concerned matter was required to be once again
listed before the Court. The Court granted further time, by passing
common order on the earlier occasion.
In spite of repeated opportunity (three times-one under Rules,
second by the Registrar and third by Court), the petitioner(s)/
applicant(s)/appellant(s) has failed to cure the office objection/default. As
a result, by way of indulgence and last opportunity, in terms of this order,
SIX WEEKS' further time is granted to the
petitioner(s)/applicant(s)/appellant(s) in the respective matters to remove
office objection/default and make the matter ready for further hearing
within that time, failing which the concerned petition/application/appeal
shall stand dismissed for non-prosecution without further reference to the
Court.
Provided, however, in cases, where the objection/default is
about non-service of any of the respondent, on expiry of the extended
period, the concerned matter will stand dismissed for non-prosecution only against the unserved respondent(s), without further reference to the Court. The matter would then proceed against the remaining respondent(s).
In cases where the office objection/default has already been cured before passing of this order, it will be open to the concerned party to bring that fact to the notice of the Registrar (Judicial-II), who may examine the same and proceed with the matter as per the listing /scheme, if ready for hearing.
If the office objections are removed within the time extended in terms of this order, the concerned matter(s) be made returnable on the date notified hereafter.
Sr. No.1001 to 1003 Returnable Date-07/11/2022
(VIVEK RUSIA) (AMAR NATH (KESHARWANI))
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, KAMALASA st=Madhya Pradesh, 2.5.4.20=156c9cedca1b74d671db9f220a5e3ed6cba24 1effad892107d95ef0a1afc55b4, pseudonym=CFDFD9C36711CA738F527A5D61A1EE9 01C09EF29, NAN serialNumber=7F0BEE2D78BD57DA058F3247441C87E 7E0817FB61F5E2ABCAEE63CAAA7B3B9FF, cn=AJIT KAMALASANAN Date: 2022.09.21 18:21:04 +05'30'