SHARAFAT HUSSAIN DEAD Vs. MOHAMMAD SHAFIQ
LAWS(SC)-1996-9-54
SUPREME COURT OF INDIA (FROM: DELHI)
Decided on September 02,1996

Sharafat Hussain Dead Appellant
VERSUS
MOHAMMAD SHAFIQ Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) We have heard learned counsel on both sides.
(3.) This appeal by special leave arises from the order of the High court of Delhi made on 25/7/1995 in CMP No. 534 of 1992 wherein it was held that the appeal had abated and consequently the same was dismissed.;


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