Madhya Pradesh High Court
Laxman Prasad Raikwar vs The Union Of India on 29 October, 2025
1 WP-20189-2024
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
WP No. 20189 of 2024
(LAXMAN PRASAD RAIKWAR Vs THE UNION OF INDIA AND OTHERS ) Dated : 29-10-2025 None present.
The matter is listed for consideration due to the default as pointed out by the office.
Upon perusal of the record, it is submitted that vide Hon'ble Court Order dated 07.11.2024 (Common Conditional Order), the petitioner was directed to cure the defect(s) as pointed out by the office. Due to non- compliance, the petition was dismissed. However, by a subsequent order dated 13.09.2025 passed in MCC No. 295 of 2025, the Hon'ble Court directed restoration of the petition to its original number.
A period of 7 days is granted to the counsel for the petitioner to cure the defects as pointed out by the office. In the event of non-compliance within the stipulated period, the matter be placed before the Hon'ble Court for appropriate orders.
The office is directed to take necessary steps and list the case accordingly.
(REGISTRAR (J-I)) Signature Not Verified Signed by: ANIL KUMAR Signing time: 10/29/2025 6:34:15 PM