JUDGEMENT
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(1.) Leave granted.
(2.) The High Court of Bombay having dismissed the writ petition filed and having levied a cost of Rs. 1 lac on the first petitioner, the petitioner is in appeal by way of special leave petition.
(3.) When the matter came up before this Court, a limited notice was issued with regard to the cost of Rs. 1 lac imposed on the first petitioner.;
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