KURIAN, J. - (1.) Leave granted.
(2.) This is a matter similar to the issue raised in our judgment dated 11.01.2017 rendered in Civil Appeals arising out of SLP (C) Nos.28640-28641/2016, wherein we have requested the High Court to hear the parties afresh and pass fresh orders. Since the impugned orders having adverse consequence have been passed without hearing the appellants, in the light of the said judgment, this appeal is allowed to the extent of requesting the High Court to hear the appellants herein and pass fresh orders.
(3.) In order to enable the High Court to do so, the appellants will stand impleaded as additional respondents.;