- (1.) Heard learned counsel for the parties.
(2.) C.A.Nos.15000-15002/2017 @ SLP(C)NOS.12958-12960/2017 (D.NO.28807/2016), C.A.Nos.15018-15019/2017 @ SLP(C)Nos. 25322-25323/2017 @ CC Nos.8156-8157/2017 @ D.No.28808/2016, C.A.No.11608/2017 @ SLP(C)No.7574/2017, C.A.No. 11618/2017 @ SLP(C)No.7575/2017, C.A.No.11619/2017 @ SLP(C)No.7571/ 2017 and C.A.NOS.14997-14998/2017 @ SLP(C)NOS.15104-15105/ 2017 are taken on board.
(3.) Permission to file SLP is granted.;