PARTAP SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Notice of motion to respondent Nos.1 to 5 only at this stage.

(2.) On our asking, Ms.Kirti Singh, learned Deputy Advocate General, Haryana, accepts notice on their behalf. Let five copies of the writ petition be supplied to the State counsel during the course of day failing which this 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, it is not necessary to seek counter-reply from respondent Nos.1 to 5 or to serve respondent Nos.6 & 7 at this stage as no order on merits which might be prejudicial to their interest is being passed.