- (1.) After hearing the learned counsel for the parties and taking into consideration the fact that the impugned order dated 9-8-2002 affects a large number of dealers and distributors all over the country which has led to the filing of the writ petitions in different High Courts, it is appropriate that the legal points in issue should be decided expeditiously. This can best be done by representative cases being transferred to this Court for adjudication.
(2.) The learned Additional Solicitor-General has given particulars of 10 writ petitions which according to him deal with various types of distributorships/dealerships and in which all the questions which arise for consideration can be decided. Decision in these cases would, according to him, (sic) given the other writ petitions pending in different High Courts.
(3.) We, accordingly, direct the transfer to this Court of the following cases: (0 From the High Court of Delhi at New Delhi Writ Petitions Nos. 4908, 5070, 4955, 5202 and 5312 of 2002; (Ii) from the High Court of Judicature for Rajasthan Bench at jodhpur Writ Petitions Nos. 2864, 2855 and 2854 of 2002; (Iii) from the High Court of Madhya Pradesh, Bench at Gwalior writ Petition No. 1625 of 2002; and (Iv) from the High Court of Judicature at Bombay Writ Petition no. 31132 of 2002.;