As per the case facts, the sellers were appealing a lower court's decision that allowed buyers to claim a property through a "pre-emption" right. The property included land and a ... factory. The sellers argued that a notification restricting pre-emption rights applied to their situation, and that the lawsuit was filed too late. The question arose whether a notification limiting pre-emption rights to "land" also applied to the sale of an "immovable property" that included a factory, and if the lawsuit was filed within the legal time limit. Finally, the Supreme Court rejected the sellers' appeal. It clarified that "land" and "immovable property" are different terms; "immovable property" is broader and can include structures like a factory. Therefore, the notification restricting pre-emption rights only for "land" did not apply to the sale of this property. The Court also dismissed the argument about the lawsuit being filed late, as it was not properly raised in the lower appeals.