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Judgment
I.A No.06/2017 in WP(C) No.53/2017
An application has been preferred by Respondent Nos.2 and 3 for return of the original files placed before this Court at the time of hearing of
the WP(C) No.53/2017. The judgment having been delivered, the files may be returned after registry makes a copy of the same and keep it safely
for records within a period of two days.
I.A No.06/2017 stands disposed of.
I.A No.05/2017 in WP(C) No.53/2017
Pursuant to the order passed by this Court in WP(C) No.53/2017 on 28.12.2017, a compliance report dated 22.01.2018 has been filed by the
Respondent Nos.2 and 3 stating that in compliance to the direction issued by this Court a compensation amount of Rs. 1,06,000/- each to the
petitioners in WP(C) No.53/2017 has been paid vide cheques bearing numbers 749174 and 749175 and that the same have been received by the
respective parties.
Learned Counsel for the petitioners submit that they have in fact received the said cheques.
The compliance report is accepted.
No further order needs be passed.