NATIONAL FERTILIZERS LTD. Vs. POORANCHAND NANGIA

JUDGEMENT

(1.) L . Counsels are heard at length on two questions, to decide which instantly this order is rendered.

(2.) COUNSELS are heard on the maintainability of the appeal and also on the prayer made in the memo of appeal for the matter to be converted into a revision and heard as a revision, We have seen no merit in the prayer, and we are also of the view that the appeal also is not maintainable for reasons to follow:

(3.) FNUKAD 28&4&89 dks vknsk if=dk es ;g vafdr gS