High CourtsDivision Bench(1923) 03 BOM CK 0003

Dagdu Rajaram Marwadi vs Laxman Pandushet Thakur

Bombay High Court · Decided on 22 March 1923 · Citation: AIR 1923 Bom 412(1) : (1923) 25 BOMLR 462 : 73 Ind. Cas. 455

HON’BLE JUDGES
Norman Macleod, J · Crump, J
CASE NUMBER
Civil Extraordinary Application No. 231 of 1922

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Judgment

1 paragraphs · 49 words

Norman Macleod, Kt., C.J.—We think that the rule must be made absolute. The decree-holder''s pleader put in his Vakalatnama in the proceeding for execution. It cannot be contended that because a claim petition was put in against the execution, it was necessary for the decree-holder to file another Vakalatnama.