- (1.) T.C.(C) Nos. 109/2013, 110/2013, 111/2013, 153/2013, 154/2013, 155/2013, 156/2013, 157/2013, 158/2013, 159/2013, 160/2013, 161/2013, 162/2013, 163/2013, 164/2013 We have heard learned counsel for the parties in the Transferred Cases.
(2.) It appears that these cases were transferred at the instance of the Union of India and there was no objection to the transfer raised by the respondents.
(3.) After hearing learned counsel for the parties, we are of the view that there is no real necessity in transferring these cases to this Court. The High Court concerned could very well have disposed of these matters particularly since the facts in each case are different as the drug involved is different.;