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Nirmul Chandra Mookerjee and Another vs Doyal Nath Bhuttacharjee and Others

Calcutta High Court · Decided on 11 January 1877 · Citation: (1877) ILR (Cal) 130

HON’BLE JUDGES
Pontifex, J
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Judgment

1 paragraphs · 51 words

Pontifex, J.—I think the Court has power to grant this application, if the plaintiff''s are actually paupers. The power to allow a case to be continued as a pauper suit is, I think, included in the power given to the Court to allow a, suit in forma pauperis to be instituted.