(1.) In these bunch of cases, the issues are common and interrelated, as such, all have been heard together and are being disposed of by this common judgment.
(2.) Miscellaneous Appeal No. 307 of 2015 (Sangita Kumari vs. Surendra Kumar Himansu)
(3.) Criminal Revision No. 584 of 2015(Sangita Kumari vs. Surendra Kumar Himansu)
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