- (1.) Issue notice.
(2.) As the respondents have entered appearance, no further notice need be issued.
(3.) We have heard Mr. K.K. Venugopal, learned Attorney General for India along with Ms. Pinky Anand, learned Additional Solicitor General, Mr. Anand Grover and Mr. R.S. Suri, learned senior counsel and Ms. Aishwarya Bhati, learned counsel for the petitioners in the respective special leave petitions.;