Punjab-Haryana High Court
Asmeena vs Union Of India And Others on 21 November, 2024
INCOMP-1466-2024 -1-
147
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
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INCOMP-1466-2024
Date of Decision: 21.11.2024
Asmeena
..... Petitioner
Versus
Union of India and others
..... Respondents
CORAM: HON'BLE MR. JUSTICE HARSH BUNGER
Present: None.
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HARSH BUNGER J. (ORAL)
The instant petition was filed on 13.10.2021 by Mr. Virendra Rana. The Registry had raised objection on the case file on 14.10.2021.
2. As per Rule 9, Chapter 1, Part-A, Volume V of the Punjab and Haryana High Court Rules and Orders, the petitions on which objections are raised by the Registry are to be taken back by the counsel or the parties, who filed it, to be filed again, after removal of such objections, within a total period of forty days. Apparently, the case was not taken back for re-filing after removal of objections.
2.1 By notifying in the cause list, the Registry had requested the concerned Advocates to collect all their cases lying with objections, (which were filed up to 31.12.2023). It was further notified that all such pending cases would be listed before the Court for appropriate order.
3. On failure, the instant case has been shown listed in the cause HIMANI GUPTA 2024.11.28 12:56 list for 21.11.2024, however, no one is present today. I attest to the accuracy and authenticity of this document/judgment High Court, Chandigarh INCOMP-1466-2024 -2-
4. Keeping in view the aforesaid circumstances, no order is required to be passed on the judicial side and the instant incomplete matter stands disposed of. Registry is directed to weed out the incomplete paper- book as per rules.
21.11.2024 (HARSH BUNGER)
Himani JUDGE
1. Whether speaking/reasoned : Yes/No
2. Whether reportable : Yes/No
HIMANI GUPTA
2024.11.28 12:56
I attest to the accuracy and
authenticity of this document/judgment
High Court, Chandigarh