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1.
The Pleader is really retained by the Court of Wards. We do not think any fresh vakalat is necessary.
High CourtsDivision Bench(1891) 12 MAD CK 0016
Krishna Vijaya Puchaya Naicker vs Marudanayagam Pillai
Madras High Court · Decided on 1 December 1891 · Citation: (1892) ILR (Mad) 135
- HON’BLE JUDGES
- Shephard, J · Parker, J