JUDGEMENT
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(1.) Await report of CEC.
(2.) List in the first week of February, 2012.
302. I.A. Nos. 3118-3120 in W.P. (C) No. 202/1995:
(3.) Post in February, 2012.
303. I.A. Nos. 2902-2903 and 3208 in W.P. (C) No. 202/1995 I.A. Nos. 3330) in I.A. Nos. 2902-2903 in W.P. (C) No. 202/1995, 304. I.A. Nos. 2904-2905 in W.P. (C) No. 202/1995 I.A. Nos. 3331 in I.A. Nos. 2904-2905 in W.P. (C) No. 202/1995, 305. I.A. Nos. 2906-2907 in W.P. (C) No. 202/1995, I.A. Nos. 3332 in I.A. Nos. 2906-2907 in W.P. (C) No. 202/1995, 306. I.A. Nos. 2908-2909 in W.P. (C) No. 202/1995, I.A. Nos. 3333 in I.A. Nos. 2908-2909 in W.P. (C) No. 202/1995, 307. I.A. Nos. 2910-2911 in W.P. (C) No. 202/1995, I.A. Nos. 3334) in I.A. Nos. 2910-2911 in W.P. (C) No. 202/1995, 308. I.A. Nos. 2935-2936 in W.P. (C) No. 202/1995, I.A. Nos. 3335 in I.A. Nos. 2935-2936 in W.P. (C) No. 202/1995:;
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