Satpal vs State Of Haryana And Others
2024 Latest Caselaw 20743 P&H

Punjab-Haryana High Court

Satpal vs State Of Haryana And Others on 21 November, 2024

                             INCOMP-4428-2024                                                        -1-
                             144


                                         IN THE HIGH COURT OF PUNJAB & HARYANA
                                                     AT CHANDIGARH

                                                                  ****
                                                                          INCOMP-4428-2024
                                                                          Date of Decision: 21.11.2024

                             Satpal
                                                                                            ..... Petitioner

                                                                 Versus

                             State of Haryana and others

                                                                                          ..... Respondents

                             CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

                             Present:       None.

                                                        *****

                             HARSH BUNGER J. (ORAL)

The instant petition was filed on 28.10.2021 by Mr. Shekhar

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

29.10.2021.

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.

authenticity of this document/judgment

3. On failure, the instant case has been shown listed in the cause

list for 21.11.2024, however, no one is present today.

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







authenticity of this document/judgment