TILAK KATARIA Vs. STATE OF HARYANA

JUDGEMENT

(1.) All the cases are taken up for hearing through video conferencing.

(2.) With no objection from the counsel for the respondents, CRM-9737-2021; CRM-9735-2021; CRM-9641- 2021 and CRM-9998-2021 are allowed and the date of hearing in the main petitions is preponed from 16/8/2021 to that of today.

(3.) This order shall dispose of the above noted four petitions, as common questions of law and facts are involved therein. However, for the facility of reference, the main order is being passed in CRR-2996-2018.