- (1.) Issue notice.
(2.) Heard the learned counsel appearing for the parties.
(3.) For the grounds stated in the Transfer Petitions, we allow transfer of W.P. (C) No. 20672-20676/2018 [Dharani Sugars and Chemicals Limited v. Union of India and Ors.] pending before the High Court of Judicature at Madras, Special Civil Application No. 12492 of 2018 [Shipyards Association of India v. Union of India and Ors.] pending before the High Court of Gujarat at Ahmedabad, Civil Misc. Writ Petition No. 18170 of 2018 [Independent Power Producers Association of India v. Union of India and Ors.] , Civil Misc. Writ Petition No. 23181 of 2018 [Association of Power Producers and Ors. v. Union of India and Ors.] , Civil Misc. Writ Petition No. 23183 of 2018 [Prayagraj Power Generation Company Limited v. Union of India and Ors.] pending before the High Court of Judicature at Allahabad, W.P. No. 16095 of 2018 [The South Indian Sugar Mills Association-Tamil Nadu v. The Reserve Bank of India] pending before the High Court of Judicature at Madras, Writ Petition (C) No. 7221/2018 [Vayam Technologies Limited and Anr. v. Union of India and Ors.] , Writ Petition (C) No. 6463/2018 [All India Bank Officers Confederation v. Union of India and Anr.] pending before the High Court Delhi at New Delhi to this Court.;