High Courts

In Re: Baroda Soondree Dassee

Calcutta High Court · Decided on 17 September 1866 · Citation: (1866) 09 CAL CK 0015

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

1 paragraphs · 34 words

Sir Barnes Peacock, Kt., C.J.—It 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.