HEALTH FOR MILLIONS Vs. UNION OF INDIA

JUDGEMENT

(1.) The application for permission to file the special leave petition is allowed. Delay condoned.

(2.) Leave granted.

(3.) These appeals are directed against orders dated 19.12.2005 and 27.03.2006 passed by the Division Bench of the Bombay High Court in Writ Petition Nos. 6151 of 2005 titled Sridhar S. Kulkarni and Ors. v. Union of India and Writ Petition No. 8763 of 2005 titled Namdeo Kamathe and Ors. v. Union of India.