DHIAN SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Notice of motion.

(2.) Ms. Kavita Arora, learned AAG, Punjab accepts notice on behalf of the respondents.

(3.) Learned counsel for the petitioner undertakes to supply two copies of the petition to the learned AAG during the course of the day failing which this order shall be automatically recalled and the writ petition shall be deemed to have been dismissed for non-prosecution.