Roe Vs Roe

Calcutta High Court 17 Jun 1869 (1869) 06 CAL CK 0024

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Phear, J.@mdashI do not think it is necessary. Failure upon the general form of charge will probably not prevent you from proceeding upon a specific one.

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Case Metadata
  • Ck Citation: (1869) 06 CAL CK 0024
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