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Judgment
4 paragraphs · 93 words
Miller, J.—The pleader when he presented the appeal informed the Magistrate that he was not prepared to argue it but some other pleader
would do so and the Magistrate does not question the pleader''s good faith. In these circumstances it cannot be said that the Magistrate, when he
required the pleader to argue the appeal at once, gave him a reasonable opportunity of being heard in support of it, vide Ramtohal Dusadh v.
Emperor (1909) 1 Ind. Cas. 668. The decision rejecting the appeal is set aside and the Magistrate will re-hear it.