- (1.) Notice of motion.
(2.) Mr. Suvir Sehgal, learned Addl AG, Punjab accepts notice on behalf of the respondents.
(3.) Learned counsel for the petitioner undertakes to supply five copies of the petition to the learned Addl. AG 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.;