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1 paragraphs · 23 words
Pontifex, J.—Was of opinion that the plaint did disclose a cause of action, and allowed other issues in the case to he settled.
High CourtsSingle Bench(1878) 03 CAL CK 0007
Debendronath Mullick and Others vs Odit Churn Mullick
Calcutta High Court · Decided on 7 March 1878
- HON’BLE JUDGES
- Pontifex, J