- (1.) No orders on application for impleadment as respondent in D.No. 24929/2017 and the same is disposed of as such.
(2.) Leave granted.
(3.) Having heard learned counsel for the parties and on going through the record of the case, we find that the decision of the Division Bench of the High Court discloses no reasons, except that the relevant portion of the judgment of the learned Single Judge has been extracted.;