ANIL R.DAVE, J. - (1.) Leave granted.
(2.) The learned counsel appearing for the appellants has submitted that the appeal was allowed by the High Court without framing the questions of law. The said fact has not been disputed by the learned counsel for the respondents.
(3.) In the circumstances, the impugned judgment delivered by the High Court is set aside and the matter is remanded to the High Court, so that it can be decided afresh after framing the questions of law and hearing the concerned parties.;