High CourtsSingle Bench(1902) 01 CAL CK 0013

In Re: Dukshina Mohun Roy

Calcutta High Court · Decided on 16 January 1902 · Citation: (1902) ILR (Cal) 32

HON’BLE JUDGES
Sale, J

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1 paragraphs · 31 words

Sale, J.—My view is this, that, where there are two sets of defendants and their interests are practically the same, both should address the Court before any evidence is gone into.