Balwinder Singh vs State Of Punjab And Others
2026 Latest Caselaw 793 P&H

Citation : 2026 Latest Caselaw 793 P&H
Judgement Date : 31 January, 2026

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Punjab-Haryana High Court

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

112
      IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH

                          INCOMP-264-2026
                          Date of Decision:- 31.01.2026

BALWINDER SINGH                                             ....Petitioner
             Vs.
STATE OF PUNJAB AND OTHERS                                  ...Respondents

CORAM:- HON'BLE MRS. JUSTICE AMARJOT BHATTI
Present:- None.
                *****
AMARJOT BHATTI, J. (Oral)

1. Aforesaid case was filed by Mr. Gursewak Singh, Advocate on

30.09.2025 and Registry raised objections on 01.10.2025 which were not

removed by learned counsel.

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

Haryana High Court Rules and Orders, the petition on which objections have

been raised by the Registry is to be taken back by counsel/party concerned

who filed it, to be re-filed within a period of 40 days. The file in hand was

never taken back for re-filing after removal of objections despite note

published by Registry time and again.

3. Even today, nobody has turned up on behalf of petitioner(s).

4. Considering the aforesaid factual position, it appears that

learned counsel who had filed present case is not interested to pursue the

same. Therefore, it stands disposed off for want of prosecution.




                                               (AMARJOT BHATTI)
                                                     JUDGE
31.01.2026
snd
             Whether speaking/reasoned :       Yes/No
             Whether reportable        :       Yes/No




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