Meenu And Another vs State Of Haryana And Others
2026 Latest Caselaw 805 P&H

Punjab-Haryana High Court

Meenu And Another vs State Of Haryana And Others on 31 January, 2026

Incomp No.36 of 2026 1

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

142 Incomp No.36 of 2026 (O&M)
Date of Decision :31.01.2026
Meenu & Anr.
coseee Petitioners

Versus

State of Haryana & Ors.
seseee Respondents

CORAM: HON'BLE MR.JUSTICE SURYA PARTAP SINGH

Present: None.

SURYA PARTAP SINGH, J. (Oral):

The aforesaid petition was filed on 08.08.2025 by Mr. Siddharth Gupta, Advocate. On 08.08.2025, certain objections were raised by the Registry.

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 the counsel/party, who filed it, to be re-filed within a total period of 40 days. The same was not taken back for re-filing after removal of objections. On failure, the case is to be listed before the Court for orders. Note was published by the Registry in the cause list w.e.f. 03.11.2025 to 03.12.2025, whereby the advocates were requested to collect their all cases lying with objections, for re-filing after removal of objections.

3. It was further notified that all pending cases of this type will be listed in Court for appropriate order.

4. The case has been shown in today's urgent cause list, i.e.

31.01.2026. No one is present on behalf of the petitioner.

VINOD KUMAR ARYA 2026.02.02 10:17

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Incomp No.36 of 2026 2

5. Keeping in view the aforesaid position, no further order is

required to be passed and the file be consigned to the record.

(SURYA PARTAP SINGH) JUDGE 31.01.2026

Vinod Whether speaking/reasoned Yes/No Whether reportable Yes/No

VINOD KUMAR ARYA 2026.02.02 10:17

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