D.P. Singh, J. - (1.) List has been revised but none appears for the respondents.
(2.) Heard Sri Prakash Gupta, learned Counsel for the petitioners.
(3.) This writ petition is directed against a revisional order dated 28.10.1996 by which an application under Order VII, Rule 11, C.P.C. filed by the defendant-respondents that the suit was barred by Section 32 of the Arbitration Act has been allowed.;