In Re: Baroda Soondree Dassee

Calcutta High Court 17 Sep 1866 (1866) 09 CAL CK 0015

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Sir Barnes Peacock, Kt., C.J.@mdashIt is not the practice to hear more than one Counsel or Vakeel in support of original motions or applications against which no cause is shown in the first instance.

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  • Ck Citation: (1866) 09 CAL CK 0015
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