(1.) In all these writ petitions since identical controversy is involved, therefore at the request of both the counsel for the parties these writ petitions have been heard together and are being decided by the present common order.
(2.) At the request of the counsel for the parties, the facts have been noticed from S.B. Civil Writ Petition No.13758/2022 and the prayer made therein reads as under :-
(3.) From perusal of the above, it transpires that under challenge herein is the order dtd. 12/8/2022 passed by the respondents whereby the rates have been revised of the package namely Coronary Stent for PTCA-Drug Eluting (DCGI and Non US- FDA approved) which has been fixed @ Rs.12500.00 per stent with further remarks that the claim shall be paid @ Rs.12500.00 if the stent is DCGI approved and Non US-FDA Stent or as per actual cost of the stent whichever is lower, at the same time rates have also been revised of the package namely Coronary Stent for PTCA-Drug Eluting (DCGI and USFDA approved) which has been fixed @ Rs.23,625.00 per stent with the furter remaks that the claim shall be paid @ Rs.23,625.00 if the stent is DCGI approved and US-FDA approved Stent or as per actual cost of the stent whichever is lower.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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