- (1.) Pursuant to the Order dated 28th July, 2016 of the larger Bench, the matter was placed before this Bench.
(2.) Heard the learned counsel.
(3.) It appears from the above mentioned order that, it was argued before the larger Bench that by the Order of this Bench dated 12th May, 2016, a Reference was made to a larger Bench. The submission is factually incorrect.;