High Courts

In The East Indies, Solicitor, Deceased, Alexander Beodie Mackintosh of Durmoo vs Charles James Wilkinson, Officiating Administrator General of Bengal and Executor of Last Will and Testament of the Said Samuel Fenn

Calcutta High Court · Decided on 7 June 1869 · Citation: (1869) 06 CAL CK 0055

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Judgment

1 paragraphs · 27 words

Phear, J.—Ordered that the petition should be taken as a plaint and filed as such, and should be the foundation of an administration suit. Written statements ordered.