- (1.) Heard learned counsels for the appellants, Mr. S.L. Jain for about half an hour and learned counsel for respondent- caveator, Mr. Manish Shishodia.
(2.) Admit. Notices need not be issued to the respondent decree-holders, as they are duly served and are represented by Mr. Manish Shishodia.
(3.) Heard for interim relief.;