LAWS(KAR)-2012-1-47

SADIQ Vs. SHAKEEL MOHAMMED

Decided On January 02, 2012
SADIQ Appellant
V/S
Shakeel Mohammed Respondents

JUDGEMENT

(1.) Revision petitioner and his Counsel are present. Revision respondent and his Counsel are present. Joint memo is filed. The joint memo reads as follows:

(2.) As the main matter is disposed of, application for stay does not survive for consideration and the same is dismissed.