Jaidev vs State Of Haryana And Others
2024 Latest Caselaw 20546 P&H

Punjab-Haryana High Court

Jaidev vs State Of Haryana And Others on 19 November, 2024

20274 PREG Tag ras

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IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
133 INCOMP-7046-2024
Date of decision: November 19, 2024
JAIDEV
...Petitioner
VERSUS

STATE OF HARYANA AND OTHERS

... Respondents

CORAM: HON'BLE MR. JUSTICE KULDEEP TIWARI

Present: None.

3 ok 2

KULDEEP TIWARI, J.CORAL) The aforesaid petition was filed on 21.12.2018 by Sh. Sachin

Jain, Advocate. The Registry had raised objection on the case file on 09.01.2019.

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, whereby, the advocates were requested to collect their respective cases lying with objections.

It was further notified that all pending cases, of this nature/type, will be listed in Court for appropriate orders.

The case was shown in the urgent cause list for today. No one was present.

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

required to be passed. The file be consigned to the record.

(KULDEEP TIWARI) JUDGE November 19, 2024 Nisha Yadav

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

NISHA

2024.11.20 10:05

| attest to the accuracy and authenticity of this order/judgment.