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Judgment
5 paragraphs · 84 wordsDelay condoned.
Leave granted.
The appeals are partly allowed in terms of the decision of this Court rendered on 22.11.2017 in Civil Appeal Nos. 19693-19708 of 2017 (Samunder & Ors. Etc. Vs. The State of Haryana & Ors. Etc. and Batch).
The instant appeals have been filed with effective delay of 1064 and 916 days respectively. It is made clear that the appellant(s) shall not be entitled for any interest for the aforesaid period of delay.
Pending interlocutory application(s), if any, is/are disposed of.