(1.) MR .S.R. Patel, learned counsel for the appellants and Mr.R.C. Jani, learned counsel for the respondent Nos.1, 2/3 and 4. Office report shows that Rule is served upon respondent No.3.
(2.) THE appeal has been admitted for hearing the parties on the following substantial question of law;
(3.) THE office has made the question in the following words: -