1. In compliance of the order which has been passed by this Court, status reports have been submitted which are taken on record.

2. The assurances which were given on the last date of hearing as recorded in the order dated 11.11.2021, have not been in toto fulfilled. We would not say that the intention on the part of the State of Punjab or Haryana is lacking but the efforts and the actions supporting the said intention appear to be missing or at least lagging. The reports as have been submitted indicate movement in the right direction but the pace thereof is moving cannot be, by any stretch of imagination, said to be satisfactory.

3. Learned counsel for the State of Punjab as well as the State of Haryana pray for some time to submit the further progress and the status in the pending cases for investigation.

4. Prayer granted.

5. Adjourned to 28.03.2022.