Madhya Pradesh High Court
G.L.C Parwani Through His Legal Heirs ... vs The State Of Madhya Pradesh on 11 March, 2026
Author: Vivek Rusia
Bench: Vivek Rusia
HIGH COURT OF MADHYA PRADESH: JABALPUR
DIVISION BENCH -II
BEFORE: HON'BLE SHRI JUSTICE VIVEK RUSIA & HON'BLE SHRI JUSTICE PRADEEP MITTAL
(COMMON CONDITIONAL ORDERS)
MATTERS NOTIFIED AT SERIAL Nos.1001 to 1035 and 1037 and 1038 ON
THE BOARD DATED 11.03.2026
Jabalpur, dated 11.03.2026
We 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 Dates
1 1001 to 1020 27.04.2026
2 1021 to 1035 28.04.2026
3 1037 and 1038 28.04.2026
(VIVEK RUSIA) (PRADEEP MITTAL)
JUDGE JUDGE
SHRUT Digitally signed by SHRUTI JHA DN: c=IN, o=HIGH COURT OF MADHYA PRADESH JABALPUR, 2.5.4.20=46283ba6a215e3d40573a7f0ced0632c8b8 e41b29405387437111f0f1c897b84, ou=HIGH COURT OF MADHYA PRADESH JABALPUR,CID -
I JHA 7017355, postalCode=482001, st=Madhya Pradesh, serialNumber=975d0201b09c38473541a4907ee073 2d1ea079b8ee35c9e2d19845af26b0fbf4, cn=SHRUTI JHA Date: 2026.03.12 10:36:55 +05'30'