Haran Chandra Pal and others Vs Madan Mohan Banikhya and others

Calcutta High Court 5 Jun 1911 Reference No. 3A of 1910 (1911) 06 CAL CK 0033

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Reference No. 3A of 1910

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1. We answer the question put to us in this reference in the affirmative, namely, that in this particular case dispossession was in due course of law. We make no order as to costs.

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Case Metadata
  • Ck Citation: (1911) 06 CAL CK 0033
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