KULDIP CHAND Vs. SHIV RAM

JUDGEMENT

(1.) This revision petition is directed against the order dated June 1, 1998 passed by the learned District Judge, Shimla whereby the review petition, i.e. C.M.P. No. 128-S/6 of 95 under Order 47 Rule 1 of the Code of Civil Procedure, has been allowed and Civil Appeal No. 112-S/13 of 1995/91 has been ordered to be re-heard after recalling the earlier order dated 10-11-1995 dismissing the appeal.

(2.) The learned counsel for the respondents have raised a preliminary objection that this revision petition is not maintainable.

(3.) I have heard the learned counsel for the parties on the said preliminary objections and have perused the relevant material on record.