1. Notice of motion.
2. Mr. Deepak Grewal, DAG, Haryana, accepts notice on behalf of respondent No.1 while Mr. Sumeet Goel, Sr. Advocate along with Mr. A. K. Ranolia, Advocate and Mr. Sameer Rathore, Advocate for the respondent – CBI. who is appearing through video conferencing accepts notice on behalf of the respondent No.2.
3. List again on 08.11.2021.
4. Notice be issued to respondents No.3 to 6 for the date fixed, on filing of the process fee.
5. Counsel for the petitioner is directed to supply a copy of paperbook to counsel for the respondents during course of the day.
6. In the meantime, reply, if any, be filed in the Registry with copy in advance to counsel opposite.
