Madhya Pradesh High Court
M/S Khattar & Co.Pvt/Ltd. vs The State Of Madhya Pradesh on 27 April, 2015
C.R. No. 146/2007
27.04.2015
The matter has been placed under caption
"Common Conditional Orders" in default of fresh process
fee for respondent No.2 with registered address.
By way of indulgence and last opportunity, six weeks further time is granted to the applicant to remove office objection/default and make the matter ready for further hearing within that time, failing which this revision application shall stand dismissed for non- prosecution without further reference to the Court.
If the office objection is removed within the time extended in terms of this order, the matter be made returnable on 15.06.2015.
If the office objection is removed in earlier point of time, it will be open to the applicant to bring it to the notice of the Registry for preponing the returnable date.
(A.M.Khanwilkar) (K.K. Trivedi)
Chief Justice Judge
anchal