LAWS(DLH)-2014-5-408

BAL KRISHAN GUPTA Vs. VIKAS AGGARWAL

Decided On May 16, 2014
BAL KRISHAN GUPTA Appellant
V/S
Vikas Aggarwal Respondents

JUDGEMENT

(1.) The counsel for the respondent no.1 caveator has appeared.

(2.) The caveat stands discharged.

(3.) Allowed, subject to just exceptions.