KAILASH AGGARWAL & ANR Vs. CHANDAN & ANR

JUDGEMENT

(1.) Cm No.8707/2018 (exemption)

(2.) The application is disposed of.

(3.) It is submitted by Mr. Sachin Chopra, learned counsel for the appellant/plaintiff that despite the best efforts of the plaintiff, it is the respondents/defendants who are not permitting the final adjudication in the suit.