Kasim Ajim Duplay Vs Kasim Mohammed Baracha

Calcutta High Court 12 Sep 1868 (1868) 09 CAL CK 0018

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Barnes Peacock, Kt., C.J.@mdashWe are of opinion, 1st, that a summons cannot be sent by post to any place to which letters are not registered by a Post Office; and, 2nd, that a special bailiff cannot be sent to serve civil process in a Foreign Territory.

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  • Ck Citation: (1868) 09 CAL CK 0018
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