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 · 37 wordsW. Comer Petheram, C.J., Oldfield, Brodhurst, Mahmood and Duthoit, JJ.—We do not consider that Durga Charan, pleader, should be either suspended or dismissed u/s 12 of Act XVIII of 1879, and the Judge may be informed accordingly.