High Courts

In Re: Khettsey Das, An Insolvent

Calcutta High Court · Decided on 1 July 1869 · Citation: (1869) 07 CAL CK 0015

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Judgment

1 paragraphs · 20 words

Phear, J.—I think the Commissioner has no powers, excepting those conferred by the Act. The application must, therefore, be refused.