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P.B. Mukharji, J.@mdashOn this Rule the District Magistrate of Nadia Mr. Debabrata Bandapadhyaya, I.A.S., is standing his trial for contempt of Court, on the ground of forcibly turning out M.M. Roy, the learned Subordin…
Mr. Justice Sabyasachi Mukharji 1. In this case the petitioner No. 1 is a resident of Howrah Municipality and is a tax payer of the said Municipality and the petitioner No. 2 is a lawyer paying professional licence fee…
Allowed
1. In our opinion, this appeal must succeed. The suit was for contribution by one of two co-sharers in a certain holding and it was based upon the allegation that the Plaintiff who represents a two-third interest in the…
Amiya Kumar Mookerji, J.@mdashThis appeal is by the revenue and it is directed against the judgment and order of Sabyasachi Mukharji J. dated August, 1972, quashing notices dated 26th March, and 31st March, 1970, u/s 14…