High Courts(1933) 08 CAL CK 0030

Nagendra Chandra Ganguli and Others vs Benamali Das and Others

Calcutta High Court · Decided on 7 August 1933 · Citation: AIR 1934 Cal 487 : 152 Ind. Cas. 210

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Judgment

1 paragraphs · 37 words
1.

We have examined the record and we are not of opinion that the order complained of is a judicial order. That being so, we decline to interfere, The result, therefore, is that the Rule is discharged.