High Courts(1911) 06 CAL CK 0033

Haran Chandra Pal and others vs Madan Mohan Banikhya and others

Calcutta High Court · Decided on 5 June 1911

CASE NUMBER
Reference No. 3A of 1910

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Judgment

1 paragraphs · 34 words
1.

We answer the question put to us in this reference in the affirmative, namely, that in this particular case dispossession was in due course of law. We make no order as to costs.