SUNERO Vs. STATE OF HARYANA & ORS

JUDGEMENT

(1.) Delay Applications Applications have be seeking condonation of delay of 209/216 days in filing the appeal.

(2.) In view of the averments made showing sufficient cause explaining for the delay the same in filing the present appeals is hereby condoned.

(3.) The present judgment shall dispose of RFA Nos. 5029 of 2017, 242 to 245, 356 to 378, 406 and 407 of 2018 as common questions of facts and law are involved in said the cases.