SANJIV GUPTA Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order disposes of the aforementioned 14 writ petitions, as common questions of law and fact are involved in them, which can conveniently be decided by a common order.

(2.) Mr. Sahil Khunger, Advocate has appeared on behalf of the petitioner in CWP-7433-2018. No one has appeared on behalf of the petitioners in the remaining petitions. No pass over has been sought. The issue cannot be left hanging in view of the interim orders of this Court which will no longer continue in public interest.

(3.) I have heard learned counsel for the parties present at the hearing.