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Judgment
4 paragraphs · 106 words
1.
This is a revision against (sic) order dated 30th April 1932 by which the learned Subordinate Judge refused to decide the value of the properties sought to be sold and directed that the house property should be sold before the zamindari property.
2.
A preliminary objection is taken that there has been no case decided and therefore no revision is maintainable.
3.
We think that this objection is sound and must be allowed. The execution case is pending before the Court below and the order is an interlocutary one, and therefore no revision is maintainable.
4.
We accordingly dismiss the application in revision with costs.