A.P.Mishra, J. - (1.) At the admission stage the respondent was served and he put in appearance and counter and rejoinder affidavit were exchanged. Therefore, this revision is disposed of finally at 'the admission stage itself.
(2.) The present revision is directed as against an order dated 22-7-1987 passed by the trial Court by virtue of which the applicants' suit was abated and an application for setting aside abatement was rejected.
(3.) I have heard learned counsel for the parties and perused the records.;