1. Learned counsel for the petitioner relies upon the Division Bench judgment of the High Court of Punjab and Haryana reported as Sardara Singh And Anr. vs. Harbhajan Singh And Ors. (AIR 1974 Punjab and Haryana 345) as well as Single Bench judgment of the High Court of Punjab and Haryana reported as Paramjit Singh vs. Ratti Ram (AIR 2005 Punjab and Haryana 4) to contend that the oral exchange is permissible in the rural areas in the State of Punjab and that registration is not necessary for affecting oral exchange.
2. Issue notice on the Special Leave Petition as well as on the prayer for interim relief, returnable within six weeks.
