Paramjit Kaur vs Kamaljit Singh And Ors
2024 Latest Caselaw 20514 P&H

Punjab-Haryana High Court

Paramjit Kaur vs Kamaljit Singh And Ors on 19 November, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

        IN THE HIGH COURT OF PUNJAB & HARYANA AT
                      CHANDIGARH.


                                                          INCOMP-5119-2024

                                                 Date of Decision:-19.11.2024

Paramjit Kaur
                                                             ......Appellant.

                                     AND

Kamaljit Singh & Ors
                                                             ......Respondent.


CORAM:- HON'BLE MR. JUSTICE SUDHIR SINGH
        HON'BLE MR. JUSTICE JASJIT SINGH BEDI


Present:-    None.

                         ***

SUDHIR SINGH, J.(ORAL)

As per notice dated 30.10.2018 of the Superintendent, DRR

Branch, the present appeal has been filed without any court fee and power of

attorney. Further no certified/typed copy of the judgment has been filed

making the paper book incomplete.

2. As per Rule 9, Chapter 1, Part-A, Volume V, Punjab and

Haryana High Court Rules and Orders, the petition on which objections have

been raised by the Registry is to be taken back by the counsel/party, who

filed it, to be re-filed within a total period of 40 days. The same was not

taken back for re-filing after removal of objections. On failure, the case is to

be listed before the Court for orders. Note was published by the Registry in

the cause list w.e.f. 08.02.2018 to 31.03.2018, whereby the advocates were

requested to collect their all cases lying with objections, which were filed

upto 31.12.2016 for re-filing after removal of objections.

3. It was further notified that all pending cases of this type will be

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listed in Court for appropriate order.

4. Today i.e. 19.11.2024 the matter was called out thrice but none

had put in appearnace.

5. Keeping in view the aforesaid factual matrix, no further order is

required to be passed and the same is disposed of accordingly.

( SUDHIR SINGH ) JUDGE

( JASJIT SINGH BEDI ) JUDGE November 19, 2024 Vinay

Whether speaking/reasoned Yes/No Whether reportable Yes/No

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