JUDGEMENT
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(1.) Crm No. 24215 of 2014 and CRM No. 26602 of 2014
Heard.
(2.) For the reasons mentioned in the applications, the same are allowed. Delay of 288 days in filing the application seeking leave to appeal, is condoned.
CRM No. 33198 of 2014
(3.) Heard.;
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