RAJIV OHRI Vs. ANIL AGGARWAL

JUDGEMENT

(1.) Caveat No. 711/2013.

(2.) THE counsel for the caveator/respondent appears; the caveat stands discharged.

(3.) THE appeal impugns the judgment and decree (dated 22nd July, 2013 of the Court of Additional District Judge (ADJ) -01, New Delhi District in Suit No. 141/2013) on admissions of ejectment of the appellant from flat No. 1116, Sector A, Pocket B, First Floor Vasant Kunj, New Delhi -110070.