- (1.)Leave granted.
(2.)This appeal, by special leave, arises on a second appeal. When the second appeal was admitted by a learned Single Judge, he ordered:
"Admit for decision on substantial question of law a,b,d,e framed in the memo of appeal. Issue Notice."

The same learned Single Judge then passed the order under challenge which said, in its entirety:

"No substantial question of law arises. The second appeal is, therefore, dismissed."

(3.)It is difficult to see how the learned Single Judge could have said that no substantial question of law arose when he himself had considered Question Nos.(a), (b), (d) and (e) framed in the memo of appeal to be substantial questions of law.