High Courts(1903) 01 MAD CK 0011

In Re: Ari Chetty

Madras High Court · Decided on 26 January 1903 · Citation: (1903) 13 MLJ 271

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Judgment

4 paragraphs · 64 words
1.

The notification which authorized the adjournment of the Court for the vacation makes provision only for the receipt of certain papers and the

grant of copies of documents on certain days during the vacation.

2.

The Court must be regarded as closed for other purposes. The payments therefore made on the first day after the vacation must be regarded as

made in time.