GAUTAM SHANTILAL SHAH Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave to delete respondent No. 4 from the array of the respondents in each of the petitions.

(2.) Rule. Mr. Devang Vyas, learned Assistant Solicitor General waives service of notice of rule on behalf of the respondent No. 1 and Mr. Sudhir Mehta, learned senior standing counsel waives service of notice of rule on behalf of respondents No. 2 and 3 in each petition.

(3.) Having regard to the controversy involved in all these petitions, which lies in a very narrow compass, with the consent of the learned counsel for the respective parties, the matters were taken up for final hearing today.