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Judgment
6 paragraphs · 104 words1.
Delay condoned.
2.
We are not issuing notice to the National Thermal Power Corporation Limited.
3.
Leave granted.
4.
As the matter is covered and the similar appeal bearing Civil Appeal No. 5004 of 2018 titled Gunvir Singh & Ors. v. State of U.P. & Ors. has already been allowed by this court on 11.05.2018, the instant appeal is also allowed on the same terms.
5.
However, it is made clear that as there is delay of 949 days in filing this appeal, no interest shall be paid for that period to the appellants.
6.
Pending application(s), if any, shall stand disposed of.