- (1.) LEAVE granted. Heard learned counsel for the parties.
(2.) CONSIDERING the facts and circumstances of the present case and after perusing the impugned order, we are of the view that the order impugned in this appeal is neither a speaking nor a reasoned order. In that view of the matter, we set aside the impugned order and send the matter back to the High Court for fresh disposal in accordance with law. The appeal is accordingly allowed to the extent indicated above.;