Sulakshana Devi vs M/S Forever Living Imports Pvt Ltd And ...
2024 Latest Caselaw 20773 P&H

Punjab-Haryana High Court

Sulakshana Devi vs M/S Forever Living Imports Pvt Ltd And ... on 21 November, 2024

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ETRE 8 . PH ee OE EA
sfVR 8 ES BRST.
PUPA PTE 32 SEES

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(153)
INCOMP-5459-2024
Date of Decision:-21.11.2024
Sulakshana Devi
beeeee Appellant
Versus
M/s Forever Living Imports (India) Pvt. Ltd. and others
beeen Respondents
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
2 2K 2 2
Present: None.
2 2K 3 Oe
ALOK JAIN, J. (Oral)

1. The present case was filed on 25.02.2020 by Mr. Anuj Kumar

Sharma, 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 21, 2024.

S. Sethi Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No

SANDEEP SETHI

2024.11.22 02:06

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