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Judgment
4 paragraphs · 80 words
Stanley, J.—In my opinion, having regard to the language of Section 389 of the Civil Procedure Code, the plaintiff is entitled to refer to the evidence as a matter of record. I shall follow the decision in Dwarkanath Butt v. Gunga Dayi (1872) 8 B.L.R Ap., 102.
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Attorney for the Plaintiff: Babu Romesh Chunder Basu.
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Attorney for the Defendant Nundo Lall Bose: Babu Hirendra Nath Dutt.
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Attorney for the Defendant Pasupaty Nath Bose: Messrs. G.G. Chunder Co.