MOHD. ISLAM Vs. JAHENDRA

JUDGEMENT

(1.) THIS is a Revision against the order dated 4-8-1997 passed by the Additional Commissioner. The Additional Commissioner had rejected a revision against an order of Restoration passed by the S.D.O. A perusal of the order of SDO dated 5-2-1997 clearly reveals that it is an interlocutory order wherein. Both the parties have an opportunity to present their case before the Court. Hence, there is no need to interfere with the order of the lower Court.

(2.) THE application dated 24-10-1997 is, therefore, rejected. Files of the lower Courts be sent book and the file of this Court be consigned. Stay order, if any, stands vacated. Application rejected. Revision rejected.