(1.) RULE. Heard forthwith.
(2.) THE petitioner by the present petition challenges the order dated 25-11-2003 with further direction that the appeal preferred by him be disposed of.
(3.) ON behalf of the respondent No. 3, it is pointed out that the order dated 25-11-2003 is an order passed by the Appellate Authority itself and hence, there is no question of the appeal being heard.