Madhya Pradesh High Court
Bharat Muda vs Vikas Bansal on 24 April, 2026
Author: Vishal Dhagat
Bench: Vishal Dhagat
THE HIGH COURT OF MADHYA PRADESH
[COMMON CONDITIONAL ORDERS]
MATTERS NOTIFIED AT SERIAL No. 1001 TO 1010 ON THE BOARD
DATED 24-04-2026
Jabalpur, Dated: 24-04-2026
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.
S. No. Cases as per cause list No. Returnable Date 1 1001 to 1010 15-06-2026 (Vishal Dhagat) Judge vkt VINOD KUMAR TIWARI 2026.04.25 15:11:26 +05'30'