Surjit Kaur vs Punjab State Power Corporation Ltd
2024 Latest Caselaw 20780 P&H

Punjab-Haryana High Court

Surjit Kaur vs Punjab State Power Corporation Ltd on 21 November, 2024

Author: Suvir Sehgal

Bench: Suvir Sehgal

2024: PHNC154313 SS

IN THE HIGH COURT OF PUNJAB & HARYANAAT

CHANDIGARH
(132)
INCOM-2279-2024
Date of decision:- 21.11.2024
Surjit Kaur .. Appellant
Versus
Power State Power Corporation Ltd., Patiala ... Respondent

CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL

Present:- None for the Appellant.

OK oi oi oe ok
SUVIR SEHGAL, J. (ORAL)

1. The aforesaid Regular Second Appeal was filed on 07.04.2021. The

appeal was scrutinized by the Registry and some objections were raised, but the counsel did not take steps to remove the objections during the stipulated period of 40 days, as prescribed in Rule 9, Chapter-1, Part-A of Punjab and Haryana High Court Rules and Orders, Vol.-V.

2. Even after publication of a note on the official website of this Court, requesting the Advocate to collect the instant case for re-filing after removal of objections, the needful was not done. The Registry has consequently listed the matter before this Court under "INCOMPLETE category" seeking appropriate orders.

3. As on date, there is no representation on behalf of the appellant. The appeal, as such is disposed off for want of requisite action from the counsel with

regard to objections raised. File be consigned to record room.

21.11.2024 (SUVIR SEHGAL) Kamal JUDGE Whether Speaking/Reasoned Yes/No

Whether Reportable Yes/No

authenticity of this order/judgment