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Bhubon Mohini Dabea Vs Chunder Mohun Roy and Others

Calcutta High Court

Markby, J.@mdashWe think on the face of these proceedings we must hold that the suit is barred by limitation. The mortgage is dated the 24th ofSeptember, 1850; the default was made on the 24th September, 1854; notice of…

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Maharaj Mandal Vs Pokar Singh

Calcutta High Court

Stephen and Carnduff, JJ.@mdashThe petitioners in this case have been convicted of an offence u/s 28 of the Bengal Ferries Act, 1885. We havegranted a rule on the Magistrate of the Purneah District to show cause why the…

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