- (1.) Applications for personal hearing of Review Petitions before the Court are rejected.
(2.) These Review Petitions have been filed against judgment dated 14th February, 2017, whereby the appeals filed by the appellant-State of Karnataka were allowed setting aside the judgment and order of the High Court and A1 having expired meanwhile, it was held that the appeals, so far as those relate to her stood abated.
(3.) We have considered the Review Petitions filed by the State of Karnataka on merits. In our opinion, no case for review of our order dated 14th February, 2017 is made out. Consequently, the Review Petitions are dismissed on merits.;