Sandeep Kaur vs Navdeep Singh
2026 Latest Caselaw 768 P&H

Punjab-Haryana High Court

Sandeep Kaur vs Navdeep Singh on 31 January, 2026

Author: Archana Puri

Bench: Archana Puri

                               IN THE HIGH COURT OF PUNJAB AND HARYANA
                                            AT CHANDIGARH
           Sr. No.104
                                                                                  TA-1658-2025
                                                                    Date of Decision: 31.01.2026
           SANDEEP KAUR                                                     ....Applicant
                                                      Versus

           NAVDEEP SINGH                                                       .....Respondent

           CORAM:               HON'BLE MRS. JUSTICE ARCHANA PURI

           Present:-            None.

                                        *****
           ARCHANA PURI, J. (Oral)

The present application was filed in the year 2024 wherein, the objection was raised by the Registry. Thereafter, none had bothered to clear the said objection and the incomplete petition is still pending with the Reg- istry of this Court. Thus, it has been listed before this Court for further or- ders.

As per Rule 9, Chapter I, Part-A, Volume V of the Punjab and Haryana High Court Rules and Orders, an application on which some objec- tion is raised by the Registry, the same is required to be taken back by the counsel/party, who filed it, to be re-filed within a total period of 40 days. However, the same was never taken back for the purposes of re-filing and thus, the case is listed before this Court for orders.

Keeping in view the fact that none has come forward to clear the objection, raised by the Registry, so as to get the application listed, des- pite the fact that note was published in the cause list for the information of the respective counsel to clear the objection in the cases which are lying pending with the Registry, the petition calls for no further consideration and the same be consigned to the record room.

Accordingly, the case stands disposed of.

                                                                     (ARCHANA PURI)
           31.01.2026                                                    JUDGE
           Sonu Saini
                                Whether speaking/reasoned      :     Yes
                                Whether reportable             :     Yes/No