Surya Kant, J. - (1.) NOTICE of motion to respondent Nos. 1 & 3 only.
(2.) ON our asking, Ms. Palika Monga, learned Deputy Advocate General, Haryana, accepts notice on their behalf. Let two 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.) IN view of the nature of order which we propose to pass, neither there is any necessity to issue notice to respondent No. 2 nor any counter -reply from respondent Nos. 1 & 3 is needed at this stage.;