- (1.) AS these cases relate to the same order, it will be convenient to dispose of them together and by one common judgment.
(2.) MR. S. B. Bajpai who appeared for the respondent in the appeal and the opposite-party in the revision application stated that he had no instructions. Accordingly the two cases have been heard ex parte.
(3.) IT is desirable that the facts which have given rise to this appeal and the revision application should be stated at some length.;