Bombay High Court
M/S Auto Cara Through Authorized ... vs Employees State Insurance Corporation ... on 18 February, 2019
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
112 WRIT PETITION (STAMP) NO.16519 OF 2018
WITH
113 WRIT PETITION (STAMP) NO.19638 OF 2018
WITH
114 WRIT PETITION (STAMP) NO.22148 OF 2018
WITH
116 WRIT PETITION (STAMP) NO.22481 OF 2018
WITH
118 WRIT PETITION (STAMP) NO.23035 OF 2018
WITH
120 WRIT PETITION (STAMP) NO.23439 OF 2018
WITH
121 WRIT PETITION (STAMP) NO.23809 OF 2018
WITH
122 WRIT PETITION (STAMP) NO.23811 OF 2018
WITH
124 WRIT PETITION (STAMP) NO.23935 OF 2018
WITH
125 WRIT PETITION (STAMP) NO.24057 OF 2018
WITH
129 WRIT PETITION (STAMP) NO.24838 OF 2018
WITH
130 WRIT PETITION (STAMP) NO.25146 OF 2018
WITH
133 WRIT PETITION (STAMP) NO.25621 OF 2018
WITH
136 WRIT PETITION (STAMP) NO.25875 OF 2018
...
CORAM: H.M.BHOSALE
REGISTRAR (JUDL)
DATED: 18/02/2019
1. This batch of writ petitions has come up before the Court of
Registrar on fourth occasion. The petitioners as well as their advocates
are absent consistently. They have not removed office objections, despite
112 WRIT PETITION (STAMP) NO.16519 OF 2018
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granting four weeks time. They have also not taken pains to appear and
seek extension of time. This inaction and conduct on their part clearly
demonstrates that they are not wiling to proceed with these petitions, for
the best reasons known to them.
2. In these circumstances, I am of the view that there is no
propriety in keeping pending these petitions under category "office
objections" unnecessarily. Therefore, these petitions are fit to refuse the
registration.
3, However, having considered the fact that parties have
approached the Hon'ble High Court, it would be just and proper to give
one more opportunity as a last chance subject to condition. In turn, I
pass following order.
ORDER
The petitioners and their advocates are directed to remove the office objections within two weeks from today without fail. On their failure, registration of these writ petitions would stand refused automatically without any further reference to the Court of Registrar.
REGISTRAR (JUDL) 112 WRIT PETITION (STAMP) NO.16519 OF 2018 ::: Uploaded on - 20/02/2019 ::: Downloaded on - 18/03/2019 05:11:59 :::