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    Union of India UOI and Ors. v. Chatro Devi and Ors.

    ORDER

    1. The facts and issue involved in the abovesaid appeals are identical and have to be decided in terms of our judgment passed today in Civil Appeal Nos. 5478-5483 of 2014.

    2. The appeals are dismissed in terms thereof. No order as to costs.

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    Union of India UOI and Ors. v. Chatro Devi and Ors.
    (May 7, 2014)