JUDGEMENT
D.P.Singh, J. -
(1.) Pleadings are exchanged and the counsel for the parties agree that the petition may be disposed off under the Rules of the Court.
(2.) Heard counsel for the parties.
(3.) This writ petition is directed against an appellate order dated 26.9.2001 setting aside the order of the trial court holding that the suit was not maintainable.;
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