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Judgment
1 paragraphs · 17 words
1.
There is nothing in this appeal. It was clearly rightly decided. We dismiss it with costs.
High CourtsDivision Bench(1924) 05 AHC CK 0060
Kallu Shah and Another vs Raheem Baksh
Allahabad High Court · Decided on 13 May 1924 · Citation: 84 Ind. Cas. 284
- HON’BLE JUDGES
- Cecil Henry Walsh, Acting C.J. · Ryves, J
- RESULT
- Dismissed