GOVIND PRASAD Vs. ADDITIONAL COMMISSIONER

JUDGEMENT

(1.) THIS revision has been preferred against the order dated 29-1-2001, passed by Additional Commissioner. The Additional Commissioner has only stayed the operation of the order passed by the trial Court. This revision has been preferred against the interim orders passed by Additional Commissioner dated 29-1-2001. There is no sufficient ground for admission of this revision because certainly this revision has been preferred against interim order passed by Additional Commissioner. If the revisionist has any grievance against the order dated 29-1-2001 he can file stay vacation application before the Additional Commissioner.

(2.) ACCORDINGLY revision is not fit for admission and is dismissed. Revision dismissed.