JUDGEMENT
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(1.) In view of the judgment delivered by us today in Civil Appeals Nos. 2808-18.4166-70, 4183 of 1985 and 263-343 of 1986 - 0m Parkash Agarwal v. Giri Raj Kishori there is no need to pass any separate order in this writ petition. It is disposed of accordingly. No costs.;
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