Kashmir Singh And Others vs State Of Punjab And Others
2026 Latest Caselaw 775 P&H

Punjab-Haryana High Court

Kashmir Singh And Others vs State Of Punjab And Others on 31 January, 2026

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      IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH
110
                                          INCOMP
                                          INCOMP-8253-2024,
                                          CM-INCOMP
                                              INCOMP-1731-2024,
                                          CM-INCOMP
                                              INCOMP-1732-2024,
                                          & CM
                                             CM-INCOMP-1733-2024
                                          in CWP
                                             CWP-5382-2013

                                          Date of Decision: January 31, 2026
Kashmir Singh and others

                                                                 .....Petitioners
                                                                 .....Petitioner

                                     VERSUS

State of Punjab and others
                                                                   ..Respondents

CORAM: HON'BLE MR. JUSTICE HARPREET SINGH BRAR

Present :   None for the applicant/respondent No.
                                              No.2.

            Mr. Vikas Sonak, AAG, Punjab
                                  Punjab-State.

HARPREET SINGH BRAR,
               BRAR J. (Oral)

1. The aforesaid four applications i.e. 1) review application, 2)

application for condonation of delay of 100 days days, 3) application for placing

on record Annexure A-1 A 1 with exemption from filing certified copy thereof

and 4) for staying the operation of order dated 17.09.2018, have been filed

by respondent No.2/applicant on 30.07.2019 30.07.2019.. However, certain objections

were raised ised by the Registry.

2. As per Rule 9, Chapter 1, Part A, Volume V, Punjab and

Haryana High Court Rules and Orders, the application applications,, on which,

objections have been raised by the Registry, are to be taken back by the

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counsel/party for removing the objections tions but till date objections have not

been removed by the applicant for listing the same again again.. On failure to do

the needful, the case is to be listed before the Court for orders.

3. Even after publication of the note requesting the Advocate to

collect his case for re-filing re filing after rectification of objections, the needful was

not done. Consequently, the matter has been listed before this Court in

urgent list today.

4. No one has appeared on behalf of the applicant.

5. In view of the aforementioned facts, no further order is required

to be passed. Accordingly, all the four application applications are disposed of. The file

be consigned to the record.

6. Pending miscellaneous application(s), if any, shall also stand

disposed of.

(HARPREET HARPREET SINGH BRAR) JUDGE January 31, 31 2026 P.C

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

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