High Courts(1866) 09 CAL CK 0015

In Re: Baroda Soondree Dassee

Calcutta High Court · Decided on 17 September 1866

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Judgment

1 paragraphs · 34 words

Sir Barnes Peacock, Kt., C.J.—It is not the practice to hear more than one Counsel or Vakeel in support of original motions or applications against which no cause is shown in the first instance.