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Citation Codes
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Case Number
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    Mahim Chandra Roy v. A.H Watson

    Chotzner, J.:— We are of opinion after hearing the learned Vakil for the petitioner that this rule should be made absolute on the sixth ground specified in the petition. We, therefore, remit the case to the learned Magistrate so that the petitioner may be given an opportunity of proving his case.

    Gregory, J.:— agreed.

    G.S
    Rule absolute.

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    Mahim Chandra Roy v. A.H Watson
    (Feb 10, 1928)