High CourtsSingle Bench(1881) 05 CAL CK 0009

Shanks and Others vs Savage

Calcutta High Court · Decided on 19 May 1881 · Citation: (1881) ILR (Cal) 177

HON’BLE JUDGES
Wilson, J

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Judgment

1 paragraphs · 37 words

Wilson, J.—Such adjournments are most inconvenient, and would not be listened to for a moment in England. I will grant an adjournment for a fortnight, on condition that the plaintiffs bear the whole costs of the hearing.