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Madhya Pradesh High Court

Govind And 4 Ors. vs Commissioner State Of M.P. And 4 Ors. on 19 May, 2017

        IN MATTERS NOTIFIED AT SERIAL  NOS.1001 to 1019 ON THE BOARD DATED
                19.05.2017 DUE TO NON­COMPLIANCE OF COURT ORDER 

     19.05.2017
              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 non­removal 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   non­removal   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.
              Inspite   of   repeated   opportunity   (three   times­one   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   non­prosecution   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 (Judicial­II), 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 Dates 1 1001 to 1019 05/07/2017   (P. K. Jaiswal)              Judge PP