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Judgment
2 paragraphs · 17 words
1.
The Court undoubtedly had jurisdiction to extend the time.
2.
The application is dismissed with costs.
High CourtsSingle Bench(1917) 03 AHC CK 0009
Naik Ram and Another vs Bhagwan Chand
Allahabad High Court · Decided on 30 March 1917 · Citation: AIR 1917 All 164 : 42 Ind. Cas. 613
- HON’BLE JUDGES
- George Knox, J