1. Heard learned counsel for the parties.
2. No case to vacate the interim order dated 15.12.2015 is made out. The same is made absolute.
3. CM stands disposed of.
LPA-1426-2015 (O&M)
4. Admit.
5. However, with a view to ensure absolute objectivity in the ongoing investigation and to rule out any possibility of alleged prejudice against respondent No. 1, the Director General of Police, Haryana is directed to re-constitute a Special Investigation Team comprising three senior IPS officers who originally do not belong to the State of Haryana.
6. Liberty is granted to the parties to seek out-of-turn hearing of the appeal after the investigation is over.