MAHENDRA DAYAL, J. - (1.) Rejoinder-affidavit to the counter-affidavit filed by the respondent, is taken on record.
(2.) Heard the learned counsel for the parties and perused the record.
(3.) The petitioners by means of this writ petition have approached for quashing of the order dated 10.10.2007 passed by the Additional District Judge, Court No.1, Hardoi in Civil Revision NO.115 of 2004 whereby the revision has been allowed and while setting aside the order dated 29.09.2004 passed by the Additional Civil Judge in Suit No.94 of 1985, the application under Order 22 Rule 3 CPC was allowed.;