(1.) THE petitioner, who was the second respondent in I. P. No. 5 of 1953, along with the second respondent here were adjudged insolvents on the application of the first respondent and he has preferred this civil revision petition for quashing the order of adjudication.
(2.) COUNSEL for the first respondent raised a preliminary objection that the order of adjudication is appealable under S. 75 of the provincial Insolvency Act and that a revision from the order of adjudication would not lie. I am satisfied that the preliminary objection must be upheld.