Punjab-Haryana High Court
M/S Earth Plaster Pvt Ltd vs Saraswati Traders And Another on 19 November, 2024
Neutral Citation No:=2024:PHHC:150671
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
128 INCOMP-290-2024
Date of decision: November 19, 2024
M/S EARTH PLASTER PVT LTD
...Petitioner
VERSUS
SARASWATI TRADERS AND ANOTHER
...Respondents
CORAM : HON'BLE MR. JUSTICE KULDEEP TIWARI
Present: None.
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KULDEEP TIWARI, J.(ORAL)
The aforesaid petition was filed on 31.05.2019 by Sh. R.S. Dhull Advocate. The Registry had raised objection on the case file on 02.07.2019.
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 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)
JUDGE
November 19, 2024
Nisha Yadav
Whether reasoned/speaking? Yes/No
Whether reportable? Yes/No
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