Surya Kant, J. - (1.) Notice of motion.
(2.) Mr.R.S.Kundu, learned Additional Advocate General, Haryana, accepts notice on behalf of the respondents.
(3.) Let three copies of the writ petition be supplied to the learned State counsel during the course of day failing which the order shall be automatically recalled and the writ petition shall be deemed to have been dismissed for non-prosecution.;