RAMANDEEP KAUR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Notice of motion to respondent Nos.1 to 4 only at this stage.

(2.) On our asking, Mr. Aman Bahri, learned Additional Advocate General, Punjab, accepts notice on their behalf.

(3.) Let four copies of the writ petition be supplied to the learned 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.