Punjab-Haryana High Court
Polestar Pvt Ltd vs State Of Haryana And Ors on 4 April, 2025
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
143 INCOMP-506-2025
Date of decision: 04.04.2025.
Polestar Pvt. Ltd ....Petitioner.
Versus
State of Haryana and others ....Respondents.
CORAM:- HON'BLE MR. JUSTICE SANJIV BERRY
Present:- None for the petitioner.
.....
SANJIV BERRY, J. (ORAL)
1. The instant case was filed on 26.11.2024 by Mr. Deepak Achint, Advocate on which the Registry has raised objection on 26.11.2024.
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 removing of the objections. On failure, the case is to be listed before the Court for orders.
3. Accordingly, the case was listed for today but no one has come present.
4. Keeping in view the above said position coupled with the fact that no one has come forward to pursue the matter, no further order is required to be passed. The file be consigned to the record.
(SANJIV BERRY)
04.04.2025 JUDGE
preeti
I) Whether speaking/reasoned? Yes/No
ii) Whether reportable? Yes/No
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