- (1.) On oral request, the name of respondent No.1 be read as 'Union Territory, Chandigarh' and the present respondent No.1 be deleted from the array of parties. The Registry to make necessary correction in the memo of parties.
(2.) Notice of motion.
(3.) At the asking of the Court, Devinder Dutt Sharma, Advocate, accepts notice on behalf of the Union Territory, Chandigarh. Heard.;