High CourtsSingle Bench(1891) 01 CAL CK 0001

Brojolall Sen vs Mohendro Nath Sen and Others

Calcutta High Court · Decided on 5 January 1891 · Citation: (1891) ILR (Cal) 199

HON’BLE JUDGES
Wilson, J

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Judgment

1 paragraphs · 56 words

Wilson, J.—You are entitled to an order absolute for payment of the moneys mentioned in your affidavit, and for payment of the costs of this application. You cannot now get an order for execution. There must first be an order of Court for payment, and, if payment be not obtained, application for execution may be made.