Madhya Pradesh High Court
Kamlendra Singh vs Pradeep Bhatnagar on 25 November, 2016
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25.11.2016
COMMON CONDITIONAL ORDER
IN MATTERS NOTIFIED AT SERIAL NOS. 1002 TO 1045 ON THE
BOARD DATED 25.11.2016.
CAUSE TITLES AND APPEARANCES AS NOTIFIED
Matters from Sr.No. 1002 TO 1045 are listed with office objection(s).
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 place
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 time-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
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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 case 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. Case as per Returnable dates
cause list No.
1 1002 to 1020 11/01/17
2 1021 to 1040 12/01/17
3 1041 to 1045 13/01/17
(SANJAY YADAV)
JUDGE