Gunamoni Dasi Vs Gopal Chunder Chatterjee

Calcutta High Court 26 Jul 1892 (1892) 07 CAL CK 0013
Bench: Division Bench

Judgement Snapshot

Hon'ble Bench

Norris, J; Beverley, J

Judgement Text

Translate:

Beverley, J.@mdashI concur with my learned colleague in dismissing this appeal. Having regard to the provisions of Sections 248, 249, and 250 of the Code of Civil Procedure, it seems to me clear that until notice is issued on the legal representative of the judgment-debtor, the Court has no jurisdiction to issue its warrant for the execution of the decree.

2. The appeal is therefore dismissed with costs.

From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More