1. The Court undoubtedly had jurisdiction to extend the time.
2. The application is dismissed with costs.
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Naik Ram And Another v. Bhagwan Chand
Naik Ram And Another v. Bhagwan Chand
(High Court Of Judicature At Patna)
| 30-03-1917
Advocate List
Bench
- HON'BLE JUSTICE George Knox, J
Eq Citations
- 42 IND. CAS. 613
- LQ/PatHC/1917/140
Head Note
LIMITATION ACT, 1963 — S. 5 — Extension of time — Application for extension of time filed after expiry of 120 days — Extension granted — Held, Court undoubtedly had jurisdiction to extend time — Application dismissed with costs
