SHIV BABU DIWAKAR Vs. RENUKA KUMARI

JUDGEMENT

(1.) Heard learned counsel for the applicants.

(2.) By order dated 23.5.2019 passed in Writ A No.38992 of 2017 filed by the applicants connected with several other writ petitions, the Court directed as under:

(3.) Accordingly and for the reasons aforementioned, these petitions stand disposed of on the following terms:-