LAWS(DLH)-2022-7-58

SARVINDER SINGH Vs. VIPUL TANDON

Decided On July 14, 2022
SARVINDER SINGH Appellant
V/S
Vipul Tandon Respondents

JUDGEMENT

(1.) No opposition has been raised on behalf of the Decree Holder to the captioned applications.

(2.) For the reasons stated in the applications, the same are allowed.

(3.) The additional facts pleaded in E.A. 175/2019 are taken on record.