Prakash Tatia, J. - (1.) Heard learned counsel for the parties.
(2.) Learned counsel for the petitioners frankly admitted that petitioners, with three other persons, in total 11, are liquor licensee.
(3.) Learned counsel for the petitioners further frankly admitted that the s liability under the above license is joint & several and the entire amount can be recovered from any of the licensee in case any liability is incurred in terms of the licence.;