- (1.) Notice of motion to respondent Nos. 1 to 4 only at this stage. On our asking, Mr. Rajinder Goyal, learned Additional Advocate General, Punjab, accepts notice on their behalf.
(2.) Let four copies of the writ petition be supplied to the learned State counsel 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.
(3.) Since no order adverse to the interest of respondent No. 5 is being passed at this stage, it is not necessary to serve respondent No. 5 nor any counter-reply from respondent Nos. 1 to 4 is required at this stage.;