- (1.) Heard Mr. Rohit Bras De Sa, learned Counsel appearing on behalf of the Appellants and Mr. J. Mulgaonkar, learned Counsel appearing on behalf of the Respondent.
(2.) Admit on the following substantial question of law:- "Whether the judgment passed by the learned Lower Appellate Court stands vitiated for not giving an opportunity to the parties including the Appellants from advancing oral arguments in support of their respective contentions".
(3.) Heard forthwith by consent of the learned Counsel appearing on behalf of the respective parties. Mr. J. Mulgaonkar, learned Counsel waives service on behalf of the Respondent.;