Madhya Pradesh High Court
H.L. Soni vs Ache Lal (Acho Lal) on 12 February, 2015
COMMON CONDITIONAL ORDER
CASE NO........................
ON THE BOARD DATED 12/02/2015,
DUE TO NON-COMPLIANCE OF COURT ORDER.
AND
CAUSE TITLES APPEARANCES AS NOTIFIED
Matters from Sr. No.1001 to 1019 are listed with office objection(s).
This common conditional order is being passed 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-(i), under Rules, (ii) by
the Registrar and (iii) 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 Cases as per Cause List No. Returnable Date
1. 1001 to 1019 25/03/2015 (Shantanu Kemkar) JUDGE