Surya Kant, J. - (1.) NOTICE of motion.
(2.) ON our asking, Mr. Roopak Bansal, learned Additional Advocate General, Haryana, accepts notice on behalf of the respondents. Let two copies of the writ petition be supplied to the learned State counsel 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.) IN view of the nature of order which we propose to pass, there is no need to seek any counter -reply from the respondents at this stage.;