Harjit Singh vs Sarar Singh
2024 Latest Caselaw 20570 P&H

Punjab-Haryana High Court

Harjit Singh vs Sarar Singh on 19 November, 2024

SANDEEP SETHI
2024.11.21 21:28

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(149)
INCOMP-936-2024
Date of Decision:-19.11.2024
Harjit Singh
beeeee Petitioner
Versus
Sarar Singh
beens Respondent
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
oh 2 2h 3
Present: None.
oh 2 2h 3
ALOK JAIN, J. (Oral)

1. The present case was filed on 26.04.2019 by Mr. Karan

Chaudhary, Advocate, 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 19, 2024.

S. Sethi

Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No

| attest to the accuracy and integrity of this Order/Judgment