Piggott and Walsh, JJ.We are satisfied that no appeal lies in this case, and we are not disposed to interfere in revision. The appeal is dismissed with costs.
Lachmi Prasad v. Baldeo Dube And Others
Lachmi Prasad v. Baldeo Dube And Others
(High Court Of Judicature At Patna)
| 22-11-1921
Advocate List
Bench
- HON'BLE JUSTICE Walsh, J
- HON'BLE JUSTICE Piggott, J
Eq Citations
- 87 IND. CAS. 251
- AIR 1922 PAT 407
- LQ/PatHC/1921/258
Head Note
Revision — Limitation of Time — Limitation Act, 1908 (3 of 1908) — S. 34 — Limitation for appeal — Limitation for revision — Limitation Act, 1908 (3 of 1908) — S. 11
