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Judgment
7 paragraphs · 107 wordsPermission to file special leave petition(s) is granted.
Delay condoned.
I.A. No.183290/2018 is allowed.
Leave granted.
The appeal is partly allowed in the light of the decision of this Court rendered on 05.10.2018, in Civil Appeal Nos.10335-10337/2018 (Shiv Devi & Ors. Etc. Etc. v. State of Haryana & Ors. Etc. Etc.).
The instant appeal has been filed with an effective delay of 1082 days. It is made clear that the appellant(s) shall not be entitled for any interest for the period of delay in approaching the High Court as well as this Court.
Pending application, if any, stands disposed of.