Privy Council(1906) 02 PRI CK 0001

Venganat Swaroopathil Valia Nambidi Avergal vs Cherakunnath Nambiyathan Nambudris Krishnan Nambudripad and another

Privy Council · Decided on 15 February 1906 · Citation: (1906) 29 ILRPC 194

HON’BLE JUDGES
Devey, Andrew Scobie, Arthur Wilson, JJ.

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Judgment

1 paragraphs · 64 words

Davey, J. 1. Their Lordships do not think that this is a case in which they can advise His Majesty to grant special leave to appeal. Their Lordships desire to add that it would be convenient if the High Court, on future occasions, in refusing a certificate for leave to appeal, would be good enough to state the grounds on which they refused it.