RAM SARUP AND OTHERS Vs. MANOHAR AND OTHERS

JUDGEMENT

(1.) THE petitioners are vendee -defendants in a suit for pre -emption, their witnesses, although served, were not present on August 29, 1973, the date fixed for their evidence. It appears from the order of that date that warrants for their appearance had already been issued but those warrants had not been received back. The Court directed fresh warrants to be issued on the previous process fee, if it had already been deposited and the ease was adjourned JO September 14, 1973, subject to payment of Rs. 25/ - as costs. That order was not challenged in revision. The present petition has been filed against the order dated September 14, 1973, which reads as under: - -