(1.) NOTICE of C.M. No. 3848-CII of 2006. Mr.Sudhir Makkar, Sr. DAG Haryana. who is present in court accepts notice. The hearing of the case is pre-poned from 17.7.2006 to this day. The prayer made in the application is that the orders stand complied with and, therefore, no adjudication would be necessary in the contempt petition. In view of the above, the rule is discharged. March 2,2006 (M.M. KUMAR) Jiten JUDGE