JUDGEMENT
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(1.) Learned counsel appearing for the petitioner in Cr.M.P. No. 744/2013, seeks permission to make necessary correction in para-11 and 20 and in the prayer portion of the petition. Permission is accorded.
(2.) All these three applications arising out of the same impugned order were heard together and are being disposed of by this common order.
(3.) Heard learned counsel appearing for the petitioners and the learned counsel appearing for the Vigilance.;
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