M. Katju, J. - (1.) The respondent No. 4 filed a suit against petitioner which is pending. During the pendancy of the suit, the trial court issued a commission and appointed an Advocate as the Commissioner, who submitted his report dated 6.2.1992. The petitioner filed an objection against that report on 13.2.96 and that order has been confirmed in revision on 14.8.96. Feeling aggrieved, this petition has been filed.
(2.) I am not inclined to interfere with the impugned orders as they are interlocutory in nature confirming the Commissioner's report. If the suit is decided against the petitioner, it will be open to him while challenging the judgment and decree of the trial court to also challenge the impugned orders at the stage.
(3.) With these observations, the petition is disposed of finally. Petition disposed of.;