Madhya Pradesh High Court
Ramshankar Sharma vs The State Of Madhya Pradesh on 20 November, 2020
Author: Sheel Nagu
Bench: Sheel Nagu
1
MOTION HEARING
[COMMON CONDITIONAL ORDERS]
IN MATTERS NOTIFIED AT SERIAL NOS. 1001 TO 1002 ON
THE BOARD DATED 20.11.2020 DUE TO NON-COMPLIANCE
OF COURT ORDER
CAUSE TITLES AND APPARANCE AS NOTIFIED
Matters from Sr. No. 1001 TO 1002 are listed with office objection(s)
The Court proposes to pass a 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 2 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.
S.No. Cases as per Cause List No. Returnable Date
1 1001 to 1002 06/01/2021
(Sheel Nagu) (Rajeev Kumar Shrivastava)
Judge Judge
Aman
Aman
Digitally signed by Aman Tiwari
DN: c=IN, o=High Court Of Madhay Pradesh Bench Gwalior, ou=all, 2.5.4.20=70c6eef55d043fbd523acacb7d1ef4b0609 Tiwari a37510b8e1527bc41da9009c41f72, postalCode=474011, st=MADHYA PRADESH, cn=Aman Tiwari Date: 2020.11.21 16:31:55 -08'00'