- (1.) Notice of motion. On the asking of the Court, Mrs. Monica Chhibber Sharma, learned DAG Punjab accepts notice on behalf of the respondents.
(2.) Learned counsel for the petitioners undertakes to supply two copies of the petition to the learned DAG during the course of the day failing which this order shall be automatically recalled and the writ petition shall be deemed to have been dismissed for non-prosecution.
(3.) Having regard to the nature of order which I propose to pass, there is no necessity to call upon the respondents to file their counterreplies/affidavit(s), at this stage.;