High Courts(1869) 05 CAL CK 0053

Chandi Prasad Nandi vs Raghunath Dhar

Calcutta High Court · Decided on 7 May 1869

CASE NUMBER
Miscellaneous Special Appeal No. 78 of 1869

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Judgment

2 paragraphs · 54 words

Bayley, J.

1.

We consider that the period for which the decree was under attachment, and was consequently in a state in which the decree-holder could exercise no due diligence, nor taken any effectual proceedings in furtherance of his decree, has been properly deducted by the lower; appellate Court. The appeal is accordingly dismissed.