High CourtsSingle Bench(1879) 03 CAL CK 0003

Heeralall Rukhit vs Ram Surun Loll

Calcutta High Court · Decided on 27 March 1879 · Citation: (1879) ILR (Cal) 835

HON’BLE JUDGES
Pontifex, J

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Judgment

1 paragraphs · 85 words

Pontifex, J.—I shall appoint an officer of the Court before whom the plaintiff will lay his particulars in confidence as to why he wants to inspect any other part of the books, and he will report, after looking at the books, whether he is able to say whether and in what way part which the defendant wishes to seal up is material to. the case of the plaintiff. Each party will have a week to say what parts he wishes to seal up or inspect.