SUBHASISH RAY Vs. BRUNDABAN CHANDRA MOHAPATRA

JUDGEMENT

(1.) THIS revision has been filed by Third party -intervenor against order No. 24, dated 30.7.1997, passed by the District Judge, Khurda at Bhubaneswar, permitting withdrawal of Title Appeal No. 31 of 1995.

(2.) IT is not necessary to recount the facts in detail and only certain relevant events are noted.

(3.) THE Civil Revision is accordingly allowed. There will be no order as to costs. The parties are directed to appear before the appellate Court 26 th October, 1998.