High Courts(1905) 01 CAL CK 0004

In Re: Dinendra Nath Mullick

Calcutta High Court · Decided on 13 January 1905

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Judgment

1 paragraphs · 42 words

Stephen, J.—The practice on these applications, I understand, is to only allow opposing creditors to oppose on grounds of fraud or misconduct arising out of his own particular claim and to adjourn all other grounds to be dealt with at the hearing.