AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 87 words1.
Delay condoned.
2.
Leave granted.
3.
The appeal is partly allowed in terms of the decision of this Court rendered on 22.11.2017 in Civil Appeal Nos.19693-19708/2017 (Samunder & Ors. Etc. Vs. The State of Haryana & Ors. Etc.) and batch.
4.
Since the instant appeal has been filed with an effective delay of 1061 days in filing. It is made clear that the appellants shall not be entitled for any interest for the aforesaid period of delay.
5.
Pending application(s), if any, shall stand disposed of.