- (1.) Issue notice to respondent nos. 7 and 8 as to why the relief sought for in this writ petition be not granted at the admission stage, for which requisites etc. under registered cover with A/D as well as by ordinary process must be filed by Friday ( 07.01.2011), failing which this writ petition, as against them, shall stand rejected without further reference to a Bench.
(2.) Counsel for the State must file counter affidavit within three weeks. Till further orders, status quo as on today, shall be maintained by the parties.
(3.) Parties will be at liberty to move for modification/vacation of this order.;