SH H M SINGH Vs. G D BHASIN

JUDGEMENT

(1.) The present revision petition has been filed against the order of the Sub-Judge 1st Class, Chandigarh dated 27.11.1991 vide which the application of the petitioners to treat issue Nos. 2 and 6 as preliminary issues was dismissed.

(2.) When this case came up for hearing, the names of the counsel for both the parties were specifically mentioned in the cause-list on every date but nobody turned up, then twice notices were sent to the Advocates but despite that even on 2.11.2001 nobody was present.

(3.) After reading the orders passed by the trial Court and the grounds made by the petitioners in the present revision petition, this court is of the opinion that the present revision petition is mis-conceived.