A.L.BAHRI, J. - (1.) This revision petition is directed against order of Additional District Judge, Ambala dated 1/02/1989 dismissing the appeal filed by the present petitioner, as incompetent.
(2.) Sardar Chand filed a suit against the Hindustan Petroleum Corporation Limited (hereinafter referred to as the Corporation) for declaration that he was entitled for letter of intent for retail outlet dealership of H.S. Diesel near village Mandhar and that withdrawal of the intent letter dated 3/07/1985 vide letter dated 27/11/1986 by defendant No. 2 was illegal and void and for mandatory injunction directing the defendants to revalidate letter dated 3/07/1985. Along with the suit, an application for interim order was filed. The trial Court on 1/10/1987 directed the defendants to maintain status quo till further orders. Against the aforesaid order, an appeal was taken to the Additional District Judge, Ambala wherein an objection was taken to its maintainability, which resulted in passing of the impugned order.
(3.) In the revision petition, an application under O.41, R.27 of the Code of Civil Procedure had been filed in order to take into consideration the documents Annexures A/1 to A/4. Notice of this application was given to the respondents. This application is also being disposed of.;