- (1.) Exemption from filing certified copies of the impugned orders is allowed.
(2.) Heard Mr. Ashok Desai, learned senior counsel alongwith Mr. Vivek Singh, learned Advocate-on-Record for the petitioner and Mr. Mukul Rohatgi, Mr. C.S. Vaidyanathan and Mr. Guru Krishna Kumar, learned senior counsel alongwith Mr. Balaji Srinivasan, learned Advocate-on-Record for the contesting respondents.
(3.) The special leave petitions challenge the orders dated 15.09.2017 in W.P.(MD)No.15818/2017 and in W.M.P.(MD)No.14873/2017 passed by the Madurai Bench of Madras High Court.;