- (1.) Notice on behalf of respondent Nos. 1 to 4 has been accepted by the learned Chief Standing Counsel and on behalf of respondent No. 5, notice has been accepted by Sri M.K. Dixit.
(2.) Issue notice to respondent No. 6 returnable at an early date.
(3.) Respondents pray for and are granted three weeks' time to file counter affidavit. List immediately thereafter for hearing in the month of December, 2009.;