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Mohendra Lall Mitter And Anr. v. Anundo Coomar Mitter And Ors.

Calcutta High Court
Jan 14, 1897
Important Paras
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, O'Kinealy, J. and Trevelyan, J.

1. were of opinion that the order was appealable, and they accordingly heard and dismissed the appeal. [The rest of the decision, however, is immaterial for the purposes of this report.]