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Judgment
4 paragraphs · 83 words1.
Heard.
2.
Issue notice.
3.
Mr. Randeep Singh Surjewala, learned counsel who appears on behalf of both the respondents, accepts notice. He may file a counter affidavit within four weeks. Rejoinder affidavit, if any, be filed within two weeks thereafter.
4.
Prayer for stay is declined. We grant to the petitioner-State two weeks'' time to permit the respondents to join and also to receive all salary and perks admissible to them as Chairperson and Vice-Chairperson of the Haryana State Commission for Women.