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1 paragraphs · 27 words
1.
No one appearing to show cause, we make the Rule absolute. No costs. If the sum of Rs. 20-4-0 has been paid, it will be returned.
High CourtsDivision Bench(1918) 07 CAL CK 0023
Jatra Mohan Sen vs Secretary of State for India
Calcutta High Court · Decided on 9 July 1918 · Citation: (1919) ILR (Cal) 520 : 52 Ind. Cas. 435
- HON’BLE JUDGES
- John Woodroffe, J · Charles Chitty, J