Naik Ram v. Bhagwan Chand

Allahabad High Court

Mar 30, 1917

Judgment

CaseIQ

Important Paras

Please sign up to view Important Paras.

1. The Court undoubtedly had jurisdiction to extend the time.

2. The application is dismissed with costs.

V.B/R.K

3. Application dismissed.

Civil Revn. Petn. No. 202 of 1916