VINOD KUMAR 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 any counter -reply from respondent Nos. 1 & 2 nor respondent No. 3 need to be served at this stage.