Anil R. Dave, J. - (1.) ADMIT .
(2.) UPON hearing the learned Counsel and upon perusal of the reply filed by the Respondent we find that possibly the allegation made in the appeal with regard to appeal being heard by less number of Members, might be correct. Be that as it may, the learned Counsel for the Respondent has no objection if the matter is remitted for hearing again.
(3.) IN the circumstances, the impugned order is quashed with a direction that the appeal shall be heard within four weeks from today.;