SAYEDA AKHTAR Vs. ABDUL AHAD

LAWS(SC)-2003-7-3

SUPREME COURT OF INDIA (FROM: MADHYA PRADESH)

Decided on July 18,2003

SAYEDA AKHTAR Appellant

VERSUS

ABDUL AHAD Respondents

- (1.) Leave granted.
(2.) Heard counsel for the parties.
(3.) With the consent of the parties, we dispose of this appeal finally at this stage.;