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Judgment
4 paragraphs · 86 words
1.
The cases decided by this Court do not go further than to hold that, if an authorised pleader present an appeal by the hand of his clerk, the
presentation should he accepted as if made by the pleader himself. It has nowhere been held that a pleader may present an appeal by a person
who is not his clerk and over whose conduct and actions he has no control.
2.
We cannot therefore say that the Head Assistant Magistrate was wrong in rejecting these appeals.