RAJWINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Notice of motion to the official-respondents only at this stage. On our asking, Mr. Rajinder Goyal, learned Additional Advocate General, Punjab, accepts notice on behalf of respondent Nos. 1 to 3.

(2.) Let three copies of the paper book be supplied to the learned State counsel during the course of day failing which this order shall he automatically recalled and the appeal 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 respondent Nos. 1 to 3 or to serve respondent Nos. 4 to 7 at this stage.