- (1.)HEARD.
(2.)BY consent the appeals are heard finally.
(3.)FOLLOWING substantial questions of law are framed :-
(I) Whether the lower appellate Court was right in hearing the appeals ex-parte in view of order of status quo passed by this Court on 25. 10. 2005 ? (II) Whether the appellants herein were justified in not participating in the proceedings before the lower appellate court on the ground that there was a stay to the appellate proceedings granted by this Court by an order dated 25. 10. 2005 passed by this Court in Civil revision Application No. 16 of 2005 with connected 77 revision applications ?