PAN DRUGS LTD. Vs. THE UNION OF INDIA

JUDGEMENT

(1.) Since common questions of law arise for consideration, therefore, both these writ petitions are taken together and are being disposed of by way of a common judgment.

(2.) CWP No. 92 of 2016 has been filed for the following relief:

(3.) That direction may kindly be issued not to disturb and dislodge the petitioners from their posts."