Kurian Joseph, J. - (1.) Leave granted.
(2.) The appellants are before us, aggrieved by the order dated 06.04.2018 passed by the High Court of Judicature at Bombay in Writ Petition No.4153/2017.
(3.) Though the writ petition has been admitted, interim relief was rejected. No reasons whatsoever have been stated for rejecting the interim relief.;