SHIV KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Notice of motion.

(2.) Mr. Siddharth Batra, Additional Advocate General, Haryana, accepts notice on behalf of the respondents.

(3.) Let four copies of the writ petition be supplied to the learned State counsel during the course of day failing which the order shall be automatically recalled and the writ petition shall be deemed to have been dismissed for non-prosecution.