AKASH Vs. D.R.O.

JUDGEMENT

(1.) Notice of motion.

(2.) On our asking, Mr. Rishi Kaushal, Advocate accepts notice on behalf of respondent No.1 and Mr.Sunil Kumar Sharma, Advocate, accepts notice on behalf of respondent No.2.

(3.) Let two copies of the writ petition be supplied to each abovenamed learned 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.