A.K.SIKRI, L.NAGESWARA RAO - (1.) Leave granted
(2.) All these appeals arise out of the common order dated August 30, 2015 passed by the High Court of Judicature at Bombay in the writ petitions filed by the respondents herein. In the said writ petitions, Rule has been issued and during the course of arguments we are informed that these are now listed for final hearing on September 29, 2016.
(3.) Subject matter of challenge in these appeals is the interim order which is passed by the High Court granting stay of Letter dated August 09, 2016 issued by the Government of India through the Ministry of Health and Family Welfare, the Government Resolution dated August 20, 2016 passed by the State of Maharashtra and the consequential Notice dated August 21, 2016 of the State of Maharashtra.;