Madhya Pradesh High Court
Mahboob Khan vs Rakku @ Rakesh Pande on 17 October, 2016
COMMON CONDITIONAL ORDER
IN MATTERS NOTIFIED AT SERIAL NOS. 1001 TO 1059
ON THE BOARD DATED 17/10/2016,
DUE TO NON-COMPLIANCE OF COURT ORDER.
AND
CAUSE TITLES APPEARANCES AS NOTIFIED
Matters from Sr. No. 1001 to 1059 are listed with office objection(s).
This common conditional order is being passed 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-(i), under Rules, (ii) by
the Registrar and (iii) 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 Dates
1. 1001 to 1020 01/12/16 2 1020 to 1040 02/12/16 3 1040 to 1059 05/12/16 (S.K. Seth) Judge