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Judgment
1 paragraphs · 25 words
1.
The Full Bench is of opinion that the appeal is beyond time and not entitled to be admitted. It is therefore dismissed with costs.
High CourtsFull Bench(1879) 03 AHC CK 0008
Fazal Muhammad vs Phul Kuar
Allahabad High Court · Decided on 11 March 1879 · Citation: (1880) ILR (All) 193
- HON’BLE JUDGES
- Robert Stuart, C.J · Spankie, J · Pearson, J · Oldfield, J
- RESULT
- Dismissed