- (1.) Leave granted.
(2.) Heard the learned counsel for the parties.
(3.) The appellant has approached this Court being aggrieved by the order dated 6.8.2018, passed by the Division Bench of the High Court of Judicature at Bombay in Writ Petition No.8708 of 2017 thereby, declining to entertain the petition since the petition involves question of facts.;