Pontifex, J.@mdashI think the Court has power to grant this application, if the plaintiff''s are actually paupers. The power to allow a case to be continued as a pauper suit is, I think, included in the power given to the Court to allow a, suit in forma pauperis to be instituted.
Nirmul Chandra Mookerjee and Another Vs Doyal Nath Bhuttacharjee and Others
Bench: Single Bench
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Hon'ble Bench
Pontifex, J
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