Punjab-Haryana High Court
Ram Dulara vs Tarsem Lal on 21 November, 2024
SANDEEP SETHI 2024.11.22 02:06 ETRE 2). a a c4 ae ay. x x x. PUSS PHRC TS 5 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH (145) INCOMP-878-2024 Date of Decision:-21.11.2024 Ram Dulara Leeeee Petitioner Versus Tarsem Lal beeeee Respondent CORAM: HON'BLE MR. JUSTICE ALOK JAIN 2K 3 2k Present: None. 2K 3 2k ALOK JAIN, J. (Oral)
1. The present case was filed on 04.11.2019 by Mr. Raj Paul Kansal, upon which the Registry had raised some objections, which as per Rule 9, Chapter 1, Part-A, Volume V, Punjab and Haryana High Court Rules and Orders, had to be re-filed within 40 days.
2. As per the note, Registry had requested the learned Advocates to collect their cases, which were filed upto 31.12.2023 wherein objections had been raised, and notified, that all such pending cases will be listed before the Hon'ble Courts for appropriate orders.
3. In the wake of the above, the present case has been listed today, however, none has put in appearance on behalf of the parties.
4. Keeping in view the aforesaid factual matrix, no further order is required to be passed. The file be consigned to the record room. (ALOK JAIN) JUDGE November 21, 2024.
S. Sethi Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No | attest to the accuracy and integrity of this Order/Judgment