Amit Rawal, J. - (1.) Notice of motion.
(2.) Mr.Vaibhav Narang, Advocate, who is on the caveator, accepts notice on behalf of the respondent.
(3.) Petitioner-Plaintiff is aggrieved of the impugned order, whereby the application filed under Order 9 Rule 13 CPC for setting-aside the ex-parte judgment and decree dated 4.3.2011, has been allowed.;