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Judgment
9 paragraphs · 119 wordsPermission to file special leave petition(s) is granted.
Delay condoned.
Leave granted.
We are not burdening the respondent(s) by issuing notice as there are similar matters which have already been remitted by this Court to the High Court.
In view of the decision rendered on 31.10.2017 in C.A. Nos.1564-1565/2016 (Bibibai Babu Patil v. The State of Maharashtra & Ors.) and batch, these matters are remitted to the High Court.
The impugned orders are set aside.
In case the respondent(s) are aggrieved by this order, they are free to file appropriate application before this Court.
With the aforesaid observation, these appeals are disposed of.
Pending application(s), if any, shall stand disposed of.