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Judgment
5 paragraphs · 87 words1.
Delay condoned.
2.
Leave granted.
3.
The appeals are partly allowed in the light of the decision of this Court rendered on 14.11.2017, in Civil Appeal Nos. 19366-19367 of 2017 (Satish Kumar & Anr. Etc. Vs. State of Haryana & Anr.).
4.
The instant appeals have been filed with an effective delay of 1124 days. It is made clear that the appellants shall not be entitled for any interest for the period of delay in approaching this Court.
5.
Pending application, if any, stands disposed of.