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Judgment
1 paragraphs · 51 words
1.
These Rules must be discharged. It is sufficient to say that we follow the decision of this Court in the case of Anrqda Prosonno Mukherjee v. Nil Madhab Parui 11 IC 123 : 15 C. L. J. 52 The Rules are discharged with costs one gold mohur in each case.