RISHI RAJ Vs. HARISH GULATI AND ORS.

JUDGEMENT

(1.) Since the learned counsel for the caveators / respondent no.1 and 2 has entered appearance, the caveat stands discharged.

(2.) Allowed subject to just exceptions.

(3.) By virtue of the instant appeal, challenge is laid to the judgment dated 17.09.2015 passed by the learned Additional District Judge (in short, ADJ).