(1.) Heard Mr. Duge Soki, learned counsel for the appellant and also heard Mr. Domo Boje, learned counsel for the respondents.
(2.) The substantial questions of law formulated in this appeal are:
(3.) The aforementioned substantial questions of law were formulated as it was observed vide order dtd. 1/5/2023 by this Court that the issues involved in this appeal are purely on questions of law.