DEEWAN SINGH AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Notice of motion. On the asking of the Court, Mrs. Monica Chhibber Sharma, learned DAG Punjab accepts notice on behalf of the respondent.

(2.) Learned counsel for the petitioners has supplied a copy of the petition to the learned DAG today in Court.

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