RANJIT SAHNI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel appearing on behalf of the petitioners prays for and is allowed to delete the name of respondent No. 5 from the cause title. Defect pointed out in W.P.(C) No. 5176/2013 is ignored.

(2.) Though these writ petitions have been listed under the heading 'For Orders', learned counsel addressed this Court on merit of the case and prayed for hearing and disposal thereof at this stage itself, in view of the nature of the impugned order.

(3.) After hearing learned counsel for the parties at length and with their consent, these writ petitions are being disposed of by this order.