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Judgment
SACHIN DATTA, J. (ORAL)
CM APPL. 34009/2024 (Exemption from filing typed copies of dim/illegbileannx.)inW.P.(C) 8276/2024
CM APPL. 34010/2024 (Exemption from filing certified copies of court orders)inW.P.(C) 8276/2024
CM APPL. 34012/2024 (Exemption from filing typed copies of dim/illegbileannx.)inW.P.(C) 8277/2024
CM APPL. 34013/2024 (Exemption from filing certified copies of court orders)inW.P.(C) 8277/2024
CM APPL. 34015/2024 (Exemption from filing typed copies of dim/illegbileannx.)inW.P.(C) 8278/2024
CM APPL. 34016/2024 (Exemption from filing certified copies of court orders)inW.P.(C) 8278/2024
Allowed, subject to all just exceptions.
The applications stand disposed of.
W.P.(C) 8276/2024
W.P.(C) 8277/2024
W.P.(C) 8278/2024
The present petitions impugn Clause 11.2 of the Catering Policy, 2017 and seek consequential directions.
Considering that a batch of petitions seeking identical prayer/s has been dismissed by this court vide judgement dated 30.05.2024 in W.P.(C) 6771/2024 and connected matters, the present petitions are also disposed of in terms of the said judgement. The petitioners shall vacate the catering units in question within the same time period, as granted to the petitioners in the aforesaid batch matters.