Surya Kant, J. - (1.) NOTICE of motion.
(2.) ON our asking, Ms. Palika Monga, learned Deputy Advocate General, Haryana accepts notice on behalf of respondents No. 1, 2 & 4 and Mr. Gitish Bhardwaj, Advocate, who is present in the Court, accepts notice on behalf of respondent No. 3 -HUDA. Let two copies each of the writ petition be supplied to learned State Counsel and 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.
(3.) IN view of the nature of order which we propose to pass, there is no necessity to seek reply/affidavit from the respondents at this stage.;