S M SEENI IBRAHIM SAHIB Vs. S M SULTAN IBRAHIM
LAWS(SC)-2000-3-117
SUPREME COURT OF INDIA
Decided on March 03,2000

S.M.SEENI IBRAHIM SAHIB Appellant
VERSUS
S.M.SULTAN IBRAHIM Respondents

JUDGEMENT

- (1.) Delay in filing the counter affidavit is condoned.
(2.) Leave granted.
(3.) By consent of learned senior Counsel for the parties these appeals are heard finally and are being disposed of by this order.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.