Punjab-Haryana High Court
Sambhal Singh @ Sambhal And Others vs State Of Punjab And Another on 28 November, 2024
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
136 INCOMP-3666-2024
Date of Decision : November 28, 2024
SAMBHAL SINGH @ SAMBHAL AND OTHERS ..... Petitioners
VERSUS
STATE OF PUNJAB AND OTHERS .....Respondents
Present : None.
KULDEEP TIWARI, J. (Oral)
The aforesaid petition was filed on 5.10.2023 by Sh. Ankit Kharbanda, Advocate. The Registry had raised objection on the case file on 6.10.2023.
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, whereby, the advocates were requested to collect their respective cases lying with objections.
It was further notified that all pending cases, of this nature/type, will be listed in Court for an appropriate orders.
The case was shown in the urgent cause list for today. No one was present.
Keeping in view the aforesaid factual matrix, no further order is required to be passed. The file be consigned to the record.
(KULDEEP TIWARI)
November 28, 2024 JUDGE
ajay-1
Whether speaking/reasoned. : Yes/No
Whether Reportable. : Yes/No
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