In Re: Radha Binode Misser

Calcutta High Court 31 May 1867 (1867) 05 CAL CK 0008

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Sir Barnes Peacock, Kt., C.J.@mdashWe think that the Court has the power, and should exercise its discretion in each particular case. The case will go back to the Court which referred it, in order that it may decide whether there is sufficient ground.

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  • Ck Citation: (1867) 05 CAL CK 0008
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