(1.) W.P. No. 11047 of 1999 has been filed by M/s. ITC Limited, (Packaging and Printing Division) praying for the issue of a Writ of Certiorarified Mandamus, calling for the entire records leading to passing of impugned Order A. No. 41/99(M-I), dated 15-6-1999 by the first respondent herein, quash the same and direct the first respondent to hear and decide the appeal filed by the petitioner on merits without insisting pre-deposit of the balance amount of Rs. 3,23,90,292/- out of Rs. 4,48,90,292/- (i.e., after adjusting Rs. 1,25,00,000/- already paid by the petitioner).
(2.) W.P. No. 15140 of 1999 has been filed by M/s. Pradeep Drug Company Limited, Chennai praying for the issue of a Writ of Certiorarified Mandamus to call for the records of the Order dated 20-8-1999 passed by the second respondent herein in Appeal No. 153 of 1999 (M-III), quash the same and consequently direct the second respondent to hear the stay application afresh after granting personal hearing to the petitioner.
(3.) W.P. No. 15141 of 1999 has been filed by M/s. Tapan Preci Tec Limited praying for the issue of a Writ of Certiorarified Mandamus to call for the records of the interim Order, dated 1-6-1999 passed by the second respondent in Appeal No. 380 of 1998 (M-III), quash the same and direct the second respondent to hear the stay application afresh after granting personal hearing to the petitioner.