High Courts(1910) 04 MAD CK 0028

In Re: Sub-Divisional Magistrate and 2nd Grade Pleader

Madras High Court · Decided on 4 April 1910 · Citation: (1910) 20 MLJ 498

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Judgment

1 paragraphs · 23 words
1.

We are of opinion that in this case we are not called upon to make any order under the Legal Practitioners'' Act.