TARSEM CHAND Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Notice of motion. Ms. Monica Chhibber Sharma, learned DAG, Punjab accepts notice on behalf of the respondents.

(2.) Learned counsel for the petitioner undertakes to supply four copies of the petition to the learned DAG 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.

(3.) Having regard to the nature of order which I propose to pass, there is no necessity to call upon the respondents to file their counter-reply (ies)/affidavit(s), at this stage.