High Courts(1869) 08 CAL CK 0038

Gordon vs Gordon

Calcutta High Court · Decided on 23 August 1869

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Judgment

1 paragraphs · 63 words

Phear, J.—I think the respondent is entitled either to have the letters brought into Court or that the petitioner should file an affidavit to the effect that he has none in his possession. Should any letters be brought into Court, the Court will look into them and decide which of them the respondent is entitled to inspect as being material to the case.