High CourtsFull Bench(1924) 05 BOM CK 0002

Sarkar Barnard and Co. vs Alak Manjary Kuari

Bombay High Court · Decided on 27 May 1924 · Citation: (1924) 26 BOMLR 737

HON’BLE JUDGES
Shaw, J · John Edge, J · Blanesburgh, J · Ameer Ali, J
RESULT
Dismissed

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Judgment

2 paragraphs · 59 words

Shaw, J.—This appeal has been presented ex parte. Everything in its favour that could be said has been said. Their Lordships are of opinion that it is a hopeless appeal and will humbly advise His Majesty to dismiss it accordingly.

2.

The usual order will be made with regard to such costs as the respondents may be entitled to.