- (1.) Leave granted.
(2.) We have heard Mr. Vatsalya Vigya, learned counsel appearing for the appellant and Ms. Chandrakant Giri, learned Amicus Curiae for the respondents and perused the common impugned judgment dated 13.02.2014 passed by the Bombay High Court.
(3.) The short question that arises for consideration in these appeals is as to whether the High Court was justified in passing the impugned judgment without formulating any substantial question of law.;