GULAB CHANDRA AND KRISHNA KANT SONS OF LATE SRI INDRA NATH Vs. HARISH CHANDRA AND JAGDAMBA PRASAD SONS OF LATE SRI

JUDGEMENT

(1.) In spite of stop order, no rejoinder affidavit has been filed.

(2.) I have heard learned counsel for the parties on merits in this petition.

(3.) This petition is directed against an order dated 29.4.1995 by which the objection filed on behalf of appellate court and the proceedings have been set aside and remanded for fresh auction proceedings.