P.K.Tripathy, J. - (1.) Learned Counsel for the petitioners is present. None appears for opposite parties 1 and 2. Learned counsel for the petitioners, on the request of Court, after verifying the case records, states that service of notice on all the opposite party members has been held to be sufficient.
(2.) In view of the above submission, the Civil Revision is taken up for disposal at the stage of admission.
(3.) The order impugned in this Revision was passed by learned Civil Judge (Jr Division), Bhubaneswar on 17-1-1994 in Misc. Case No 309 of 1989 by rejecting the application under Order 22, Rule 4 read with the application filed for setting aside abatment and the confirming order passed by learned 2nd Addl. District Judge, Bhubaneswar in Misc. No 97/10 of 1997/94.;