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Judgment
9 paragraphs · 115 wordsKurian Joseph, J.
[1] Delay condoned.
[2] Leave granted.
[3] In the nature of order we propose to pass, it is not necessary to issue notice to the respondent(s) since the connected matters (Civil Appeal
No.2145 of 2016 and batch) have already been sent back to the High Court by our order dated 11.01.2017.
[4] Therefore, these appeals are disposed of in terms of the Judgment dated 11.01.2017 passed in the abovementioned batch of appeals.
[5] We direct the appellants to serve a copy of this petition/appeal along with a copy of this judgment on the respondents.
[6] Pending applications, if any, shall stand disposed of.
[7] There shall be no orders as to costs.