Punjab-Haryana High Court
Rajesh Duseja vs Ebay India Pvt Ltd And Others on 23 January, 2025
Author: Vikas Bahl
Bench: Vikas Bahl
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
115
CM-INCOMP-781-2024 IN
CR-3557-2019
Decided on:23.01.2025
Rajesh Duseja
. . . Applicant
Versus
Ebay India Pvt. Ltd. and others
. . . Respondents
CORAM: HON'BLE MR. JUSTICE VIKAS BAHL
PRESENT: None for the applicant.
*****
VIKAS BAHL, J.(ORAL)
1. The present case was filed in the registry and the registry had raised certain objections which were not removed by the learned counsel.
2. As per Rule 9, Chapter 1, Part-A, Volume V. Punjab and Haryana High Court Rules and Orders, a case wherein objections have been raised by the Registry, the same is to be taken back by the counsel/party concerned, to be re-filed within a period of 40 days.
3. Since the case file was not taken back for doing the needful by the learned counsel concerned, despite a specific note having been given in the cause list requesting the counsel to collect the case file for removal of objections, the Registry has listed this incomplete application before this Court.
4. In view of the fact that no steps were taken by the counsel concerned for re-filing of the case after removal of objections, no order is called for on the judicial side and the instant incomplete application stands disposed of. Registry is directed to weed out the incomplete application as per the Rules.
(VIKAS BAHL)
23.01.2025 JUDGE
Mehak
Whether reasoned/speaking? Yes/No
Whether reportable? Yes/No
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