Punjab-Haryana High Court
M/S Brawn Laboratories Limited vs Union Of India And Ors on 16 May, 2022
Bench: Tejinder Singh Dhindsa, Pankaj Jain
117 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-10326-2022(O&M)
Date of Decision:16.05.2022
M/S BRAWN LABORATORIES LIMITED ....... PETITIONER
VERSUS
UNION OF INDIA AND ORS ...... RESPONDENTS
CORAM : HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA
HON'BLE MR. JUSTICE PANKAJ JAIN
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Present: Mr. Abhishek A.Rastogi, Advocate for the petitioner.
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TEJINDER SINGH DHINDSA, J. (ORAL)
The instant petition was filed by placing on record documents and Annexures which are clearly illegible. Registry raised a specific objection in regard thereto.
We are dismayed to note that counsel had the audacity to overrule the objection by stating - 'put up the case before the Bench as it is'. It is a practice which needs to be discouraged and deprecated.
We obviously cannot examine an issue in a petition in which documents have been placed on record and which cannot even be read.
Petition is dismissed.
Liberty, however, is granted to the petitioner, if so advised, to file a petition afresh but by placing on record documents which are otherwise legible.
( TEJINDER SINGH DHINDSA ) JUDGE ( PANKAJ JAIN ) JUDGE 16.05.2022 sunita Whether speaking/reasoned : Yes/No Whether Reportable : Yes/No 1 of 1 ::: Downloaded on - 18-05-2022 04:00:57 :::