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Judgment
1 paragraphs · 87 words
Byers, J.—The application of 28th June 1935, was signed by the pleader and, therefore, it comes within the scope of the decision in Hasan Saheb v. Ramaehandra AIR 1929 Bom. 196. But Order 21, Rule 11, Clause (2), Civil P.C., requires that the application shall be signed and verified. This application was not verified and therefore it was not in accordance I with law so as to save limitation. The succeeding applications were therefore all out of time. The petition is ordered to be dismissed with costs.