In Re: Dinendra Nath Mullick

Calcutta High Court 13 Jan 1905 (1905) 01 CAL CK 0004

Judgement Snapshot

Judgement Text

Translate:

Stephen, J.@mdashThe practice on these applications, I understand, is to only allow opposing creditors to oppose on grounds of fraud or misconduct arising out of his own particular claim and to adjourn all other grounds to be dealt with at the hearing.

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