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Judgment
5 paragraphs · 95 wordsKurian, J.—Delay condoned.
2.
Leave granted.
3.
In the nature of the order we propose to pass, it is not necessary to issue notice to the respondents, since the connected matters (Civil Appeal No. 2145 of 2016 & 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.
A copy of the Judgment in Civil Appeal No. 2145 of 2016 (and batch) shall form part of this Judgment.