MAMTA SHARMA Vs. AJAY KUMAR & ORS

JUDGEMENT

(1.) Heard Mr. Ajay Veer Pundir, Advocate for the appellants, Mr. Pradeep Joshi, Standing Counsel for the State, Mrs. Neetu Singh, Advocate for respondent nos.1 to 8 and Mr. Parikshit Saini, Advocate for respondent no.12.

(2.) There is a delay of 4 days in filing the present special appeals. In the circumstances of the case, delay in filing the appeals is condoned. Delay condonation applications stand allowed.

(3.) Leave is granted. Applications for leave to appeal stand disposed of.