High CourtsFull Bench(1906) 02 BOM CK 0017

In Re: Venganat Swaroopathil and Valia Nambidi

Bombay High Court · Decided on 15 February 1906 · Citation: (1906) 8 BOMLR 374

HON’BLE JUDGES
Davey, J · Arthur Wilson, J · Andrew Scoble, J

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Judgment

1 paragraphs · 62 words

Davey, J.—Their Lordships do not think that this is a case in which they can advise His Majesty to grant special leave to appeal. Their Lordships desire to add that it would be convenient if the High Court, on future occasions, in refusing a certificate for leave to appeal, would be good enough to state the grounds on which they refused it.