LAWS(ALL)-2014-1-220

VAKEEL AHMAD Vs. RASHID KHAN

Decided On January 31, 2014
VAKEEL AHMAD Appellant
V/S
RASHID KHAN Respondents

JUDGEMENT

(1.) Matter is taken in revised cause list.

(2.) None appeared on behalf of respondents.

(3.) Heard the arguments of Sri Mohd. Shakeel, learned counsel for the revisionist.