High CourtsFull Bench(1909) 03 CAL CK 0027

In Re: Barristers and Vakils

Calcutta High Court · Decided on 13 March 1909 · Citation: 4 Ind. Cas. 297

HON’BLE JUDGES
Harington, Acting C.J. · Stephen, J · Mookerjee, J · Fletcher, J · Caspersz, J · Carnduff, J · Brett, J

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Judgment

1 paragraphs · 50 words
1.

The Acting Chief Justice intimated that the majority of the Court were of opinion that the Vakils had no right of audience in the High Court in cases sent up for trial there under Act XIV of 1908; the reasons for so holding, if necessary, would be given later.