HAJI G.M. BHAT Vs. G.H. NEHVI

JUDGEMENT

(1.) BY means of this revision petition, the petitioner has challenged the following order passed by the 2nd Addl Munsif, Srinagar, passed on 21-10-1978, in a suit for possession based on right of prior purchase,

(2.) THE result, therefore, is that this revision petition fails and is accordingly dismissed. Revision dismissed.