Khetra Mohan Saha and Others Vs Sarat Chandra Saha

Calcutta High Court 4 Dec 1925 (1925) 12 CAL CK 0044
Bench: Division Bench
Acts Referenced

Judgement Snapshot

Hon'ble Bench

Cuming, J; B.B. Ghose, J

Acts Referred
  • Civil Procedure Code, 1908 (CPC) - Section 47

Judgement Text

Translate:

1. As this is an appeal purporting to be against an order which merely refuses to stay execution of a certain decree, there is no appeal under the Code against such an order which is not an order u/s 47, C.P.C.

2. The appeal is, therefore, dismissed but without cost as there is no appearance on behalf of the respondent.

From The Blog
CBI Busts Fake SIM Card Mafia: New Rules, Risks, and Cyber Crimes Linked to Illegally Procured SIMs
Dec
17
2025

Court News

CBI Busts Fake SIM Card Mafia: New Rules, Risks, and Cyber Crimes Linked to Illegally Procured SIMs
Read More
Supreme Court Clarifies: Resignation Ends Pension Rights Under CCS Rules, Even After Long Service
Dec
17
2025

Court News

Supreme Court Clarifies: Resignation Ends Pension Rights Under CCS Rules, Even After Long Service
Read More