Punjab-Haryana High Court
M2K Infrastructure Pvt Ltd vs Permanent Lok Adalat & Anr on 12 March, 2026
101 CM-INCOMP-1544-2024 IN CWP-24730-2014 (O&M)
M2K INFRASTRUCTURE PVT LTD V/S PERMANENT LOK
ADALAT & ANR
Present: Mr. Janinder Saini, Advocate
for the applicant(s)-petitioner(s).
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The present application was filed on 16.02.2023 by Mr. Janinder Saini, Advocate. The Registry had raised objection(s) on the case file on 17.02.2023.
As per Rule 9, Chapter 1, Part-A, Volume V, Punjab and Haryana High Court Rules and Orders, the application 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 the prescribed period. The same was not taken back for re-filing after removal of objection(s). On failure, the same is to be listed before the Court for orders. Note was regularly published by the Registry in the cause list, whereby the Advocate(s) were requested to collect their all cases lying with objections.
No steps for collection of the application for re-filing of the same after removal of objection(s) have been taken by the Advocate. It seems that the Advocate has no pending interest and the applicant does not intend to pursue further.
Keeping in view of the aforesaid factual matrix, no further order is required to be passed.
Disposed of accordingly.
The file is consigned to record room.
(VINOD S. BHARDWAJ) 12.03.2026 JUDGE Sumit Gusain SUMIT SINGH GUSAIN 2026.03.13 09:30 I attest to the accuracy and integrity of this document