- (1.) Identical facts arise in these petitions and common order dated 29.09.2015 is under challenge in these petitions and therefore, all the petitions are heard together and are disposed of by this common judgment and order.
(2.) Heard Mr.Jal Unwala, learned counsel with Mr.Mohil P. Pathak, learned counsel for the petitioner in SCA No.17176/15 and Mr. Nirad Buch, learned counsel for the petitioner in SCA No.19816/15 and SCA No.19917/15, Mr. Manan Mehta, learned AGP in SCA Nos.17176/15 & 19917/15 and Ms.Vrunda Shah, learned AGP in SCA No.19816/15 for the respondents.
(3.) By way of this petition under Article 226 of the Constitution of India, the petitioners have challenged the order dated 29.09.2015.;