AI Structured Summary
Not yet generated for this judgment
Judgment
1 paragraphs · 21 words
1.
Their Lordships gave special leave as prayed, and directed that it should be without security. The record must be completed.
Privy Council(1896) 07 PRI CK 0002
Muhammad Ikram-Ud-Din vs Mussammat Najiban
Privy Council · Decided on 28 July 1896 · Citation: (1896) 23 IndApp 167
- HON’BLE JUDGES
- Watson, Hobhouse, Macnaghten, Davey, Richard Couch, JJ.