After hearing learned Attorney General, we are not inclined to transfer the matters to this Court as we would like to have the benefit of the view of the High Courts. It is also a fact that each case has its own variations though there may be some commonality of the certain aspect.

Learned Attorney General emphasizes that on account of the matter concerning fixed dose combinations which can cause risk to life, these matters need some urgent attention.

We consider it appropriate to request the High Courts to consider these matters as early as possible, quite conscious of the load o

f the High Courts. The Transfer Petitions are dismissed.