- (1.) Notice of CM to counsel for the non-applicant/petitioner. Mr. H.C. Arora, Advocate for the non-applicant/petitioner accepts notice.
(2.) On request of learned counsel for the parties, the CM is taken up for hearing.
(3.) CM has been filed by the applicant-State of Haryana seeking permission to make appointments to the posts of Chairman and the Members of the Haryana Tax Tribunal ('Tribunal' - for short) after consultation with Hon'ble the Acting Chief Justice of this Court for the time being without prejudice to the rights of the applicant- State of Haryana.;