Arun Bhansali, J. - (1.) The appellate court has passed the order dated 27.5.2015, inter-alia, indicating the consent of the petitioners.
(2.) It is vehemently submitted by learned counsel for the petitioners that the petitioners have not given any consent for passing of the order, inasmuch as, for the nature of the order passed by the appellate court, no consent could have been given by the petitioners/counsel for the petitioners and therefore, the order impugned deserves to be interfered with.
(3.) So far as order-sheet dated 27.5.2015 (Annex.7) is concerned, the same clearly indicates. ...VERNACULAR TEXT OMITTED]...;