Madhya Pradesh High Court
Jiyalal Yadav vs The State Of Madhya Pradesh on 15 January, 2018
THE HIGH COURT OF MADHYA PRADESH
Jabalpur, Dated: 15/01/2018
Common Conditional Orders
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.
S.No. Cases as per cause list No. Returnable Date 1 1001 to 1020 01.03.2018 2 1021 to 1040 02.03.2018 3 1041 to 1048 05.03.2018 (Sujoy Paul) Judge Digitally signed by MOHAMMED MOHSIN QURESHI Date: 2018.02.09 03:01:40 -08'00' 11/10/2017 Common Conditional Orders 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.
S.No. Cases as per cause list No. Returnable Date 1 1001 to 1003 27.11.2017 (Sujoy Paul) Judge