SHABIR AHMAD SHAH Vs. AB HAMID TAYIR

JUDGEMENT

(1.) THE impugned order is not a revisable order as rightly contended by the learned counsel for the respondent. I say so because the order was passed subject to the objections by the other side. Any such order cannot be treated as a case decided within the meaning of the Civil Procedure Code. The revision petition is incompetent and is here by dismissed. The stay order dated 24 -2 -1981 is here by vacated. The party present is directed to appear in the lower Court on 5th June, 1981.