HUKAM CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) Notice of motion.

(2.) On our asking, Ms.Palika Monga, learned Deputy Advocate General, Haryana, 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 above- named 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.