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Manik Chand Ram v. Mt. Bibi Najiban .

Patna High Court
May 31, 1918

1. The learned vakil is not prepared to contest the learned Registrar's decision and will pay the deficit court-fee, if allowed time.

2. The learned Registrar will deal with the question of the time within which the court-fee is to be paid.

V.S/R.K

3. Order accordingly.