JUDGEMENT
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(1.) Mr. A.K. Sanghi learned counsel appearing for the petitioner seeks time till 30.10.86 to file a rejoinder.
(2.) Both the matters are adjourned to 30.10.86. In the meantime, we direct that the enquiry before Shri P.P. Caprihan, Chief Secretary to the State Govt. of Haryana, appointed as Enquiry Officer by us, to proceed with the enquiry as directed by this Court's Order dated July 31, 1986.
(3.) We are assured by Shri Sanghi, learned Counsel for the petitioner that the petitioner will co-operate with the Enquiry Officer and appear at the hearing from day to day.;
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