D.K. Seth, J. - (1.) A question was raised by Mr. Rajesh Tandon, learned Counsel for respondent that the writ petition is not maintainable.
(2.) Mr. T.P. Singh, learned Counsel for the petitioner also filed a revision petition under Section 25 of the Provincial Small Cause Courts Act.
(3.) But according to him revision under Section 25 of the Provincial Small Cause Court Act is not maintainable against interlocutory order but a writ petition is maintainable.;