SURYAKANT,J. - (1.) Notice of motion.
(2.) On our asking, Ms. Palika Monga, learned Deputy Advocate General, Haryana, accepts notice on behalf of respondent Nos. 1, 2 and 4 and Mr.Arun Walia, Advocate, accepts notice on behalf of respondent No.3.
(3.) Let three copies of the writ petition be supplied to the learned State Counsel and one copy to learned counsel for respondent No.3 during the course of day failing which this order shall be automatically recalled and the writ petition shall be deemed to have been dismissed for non-prosecution.;