SURINDER KAUR Vs. STATE OF PUNJAB AND ORS

JUDGEMENT

(1.) Counsel for the Petitioner has submitted that at this stage, service upon Respondents No. 5 and 6 can be dispensed with and he will confine his prayer only to the extent that during the pendency of the appeal, notice dated 23.11.2010 (Annexure P-8) be kept in abeyance and meeting proposed be postponed.

(2.) Issue notice of motion.

(3.) On the asking of the Court, Shri Anil Sharma, Additional Advocate General, Punjab accepts notice on behalf of Respondents No. 1 to 3. Shri Raj Kumar Garg, Advocate has caused appearance for Respondent No. 4 - caveator.