IKBAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Notice of motion. Ms. Munisha Gandhi, learned Additional Advocate General, Punjab, accepts notice on behalf of the respondents.

(2.) Let five 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.

(3.) In view of the nature of order which we propose to pass, there is no need to seek any counter-reply from the respondents at this stage.