Madhya Pradesh High Court
M/S Graphic Buildcon Pvt. Ltd. vs Union Of India on 13 June, 2022
Author: Vivek Rusia
Bench: Vivek Rusia
HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE
MATTERS NOTIFIED AT SERIAL NOS. 1001 to 1134
Indore, dated 13/06/2022
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 1020 Returnable Date-28/07/2022 HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE Sr. No.1021 to 1040 Returnable Date-29/07/2022 Sr. No.1041 to 1060 Returnable Date-01/08/2022 Sr. No.1061 to 1080 Returnable Date-02/08/2022 Sr. No.1081 to 1100 Returnable Date-03/08/2022 Sr. No.1101 to 1120 Returnable Date-04/08/2022 Sr. No.1121 to 1134 Returnable Date-05/08/2022 (VIVEK RUSIA) 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, st=Madhya Pradesh, KAMALAS 2.5.4.20=156c9cedca1b74d671db9f220a5e3 ed6cba241effad892107d95ef0a1afc55b4, pseudonym=CFDFD9C36711CA738F527A5D 61A1EE901C09EF29, ANAN serialNumber=7F0BEE2D78BD57DA058F324 7441C87E7E0817FB61F5E2ABCAEE63CAAA7 B3B9FF, cn=AJIT KAMALASANAN Date: 2022.06.14 14:37:06 +05'30'