YUSUF KHAN @ DILIP KUMAR THROUGH POWER OF ATTORNEY Vs. PRAJITA DEVELOPERS PVT. LTD. & ANOTHER
LAWS(SC)-2017-8-54
SUPREME COURT OF INDIA
Decided on August 30,2017

Yusuf Khan @ Dilip Kumar Through Power Of Attorney Appellant
VERSUS
Prajita Developers Pvt. Ltd. And Another Respondents

JUDGEMENT

CHELAMESWAR,J. - (1.) Leave granted in Special Leave Petition (Civil) No.18912 of 2017.
(2.) The appellant aged about 95 years is also the applicant in Interlocutory Application No.75003 of 2017 in Miscellaneous Application No.629 of 2017 1 filed in SLP(C) JUDGEMENT_54_LAWS(SC)8_2017_1.html Nos.7483-7484/2016 filed by the 1 st respondent herein, which stood dismissed by an order of this court dated 16.03.2016. For the sake of convenience, he is referred to hereafter as the appellant.
(3.) The appellant owns landed property admeasuring 2412 sq. yards in Plot No.16 of Pali Hill in the village of Dand, Bandra in the city of Bombay, now called Mumbai.;


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