AB RASHID LONE Vs. ALI WANI

JUDGEMENT

(1.) THOUGH the matter was duly listed in the regular cause list, but the parties have not chosen to appear either in person or through their counsels.

(2.) FROM the perusal of the file, it transpires that a revision came to be filed before this court way back on 28 -11 -1987 against the order dated 31 -8 -1987 passed by learned Sub -Judge, Baramulla in case titled Ghulam Mohammad Lone versus Ahad Wani, for setting aside the same.

(3.) IN order to appreciate the matter in its correct perspective, a brief resume of the facts are required.