BALBIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) NOTICE of motion to respondent Nos. 1 & 2 only at this stage.

(2.) ON our asking, Ms. Palika Monga, learned Deputy Advocate General, Haryana, accepts notice on their behalf.

(3.) IN view of the nature of order which we propose to pass, there is no need to seek counter -reply from respondent Nos. 1 & 2 or to serve respondent No. 3 at this stage.