SYED MOHIDEEN Vs. RAMANATHAURA PERIA MOGALLAM JAMATH
LAWS(SC)-2010-7-25
SUPREME COURT OF INDIA (FROM: MADRAS)
Decided on
July 21,2010
SYED MOHIDEEN
Appellant
VERSUS
RAMANATHAPURA PERIA MOGALLAM JAMATH
Respondents
JUDGEMENT
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(1.) The application for substitution is allowed.
(2.) Heard learned Counsel for the parties.
(3.) This appeal has been filed against the impugned order of the High Court of Judicature at Madras dated 24th January, 2002 passed in C.R.P. No. 1430 of 2001.;
(2.) Heard learned Counsel for the parties.
(3.) This appeal has been filed against the impugned order of the High Court of Judicature at Madras dated 24th January, 2002 passed in C.R.P. No. 1430 of 2001.;
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