JUDGEMENT
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(1.) Heard Dr. Madhu Tandon, learned counsel for the petitioner and Sri Jamal Khan, learned counsel for the respondent no. 1.
(2.) Subject matter of all the above three noted writ petitions is the impugned common award and as such these writ petitions are being heard together.
(3.) After the start of arguments a counter affidavit dated 15.4.2014 has been filed today after about a year of its swearing and without disclosing that why the counter affidavit is being filed so belatedly.;
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