AUROCHEM INDIA PRIVATE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) This common judgement shall govern the disposal of the two writ petitions namely CWP No-4307/93 filed by M/s Aurochem(lndia) Private Limited and CWP No. 5084/93 filed by M/s Nestor Pharma (P) Limited, impleading (1) Union of India (ii) The Directorate General of Supplies and Disposals, through its Director General and (iii) M/s Parsman Pharmaceuticals Limited as Kthe respondents.

(2.) The respondents are common in the two writ petitions. Both the petitions raise common questions of law for decision in the background of identical sets of interconnected facts. The two petitions have been heard anologously. The parties too are represented by the same sets of learned counsel.

(3.) CWP NO. 3707/93 was filed by M/s Aurochem (India) Private Limited on 9th September,1993. CWP NO. 5084/93 was filed by M/s Nestor Pharma (P) Limited on 4th November, 1993. The dates of filing of the two petitions have some relevancy as the narration of events would show.