Rakesh Tiwari, J. - (1.) This writ Petition has been filed challenging the validity and correctness of the impugned order dt.13/7/06. The order impugned is as under: Heard counsel for both the parties. Opposite party No. 1 has put in revision be admitted. Issue notice to opposite parties. Put up on 22/8/06 for hearing. Summon the lower Court record.
(2.) Counsel for the petitioner has contended that the court has admitted the proceedings without going into the merits on question of maintainability.
(3.) To my mind, admission of a case is not decision in the care. Admission ordinarily means that a prima facie case for adjudication of dispute has been made out. It is only one order in the nature of inter loentary order, i.e., it is not a "case decided". No rights flow from the order of admission in favour of either of the parties. The court has itself indirected that the case to be listed on 22/8/06 for hearing.;