High CourtsFull Bench(1885) 01 AHC CK 0019

In Re: Durga Charan, Pleadar and Section 12 of Act. XVIII of 1879

Allahabad High Court · Decided on 17 January 1885 · Citation: (1885) ILR (All) 290

HON’BLE JUDGES
W. Comer Petheram, C.J · Oldfield, J · Mahmood, J · Duthoit, J · Brodhurst, J
RESULT
Dismissed

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Judgment

1 paragraphs · 37 words

W. Comer Petheram, C.J., Oldfield, Brodhurst, Mahmood and Duthoit, JJ.—We do not consider that Durga Charan, pleader, should be either suspended or dismissed u/s 12 of Act XVIII of 1879, and the Judge may be informed accordingly.