Mahender Chawla Petitioner(S) v. Union Of India (S).

1. Service is complete.

2. All the respondents are granted four weeks' time, as a last opportunity to file the counter affidavit.

3. Rejoinder may be filed within two weeks thereafter.

4. Matter shall positively be listed after six weeks.

5. The State of Uttar Pradesh and the Sate of Haryana shall ensure full proper protection to the petitioners by providing adequate security.