Citation Codes Equivalent Citations citation codes Judges Wilson See more information ... Smart Summary Please sign up to generate summary. Kedarnath Dutt v. Harra Chand Dutt 1. (Without calling on Mr. Bonnerjee to reply), held, that the application being one in a pending suit, the right to apply was a right which accrued from day to day, and therefore it was not barred by lapse of time.