Q. Who were the advocates involved in the case Raoji Keshav Deshmukh vs Krishnarao Anandrao?

For the Appearing Parties -----------

Q. What are the equivalent citations for Raoji Keshav Deshmukh vs Krishnarao Anandrao ?

The equivalence citation are1914 (16) BOMLR 516 ; 25 IND. CAS. 369 ; AIR 1914 BOM 111 1 ; LQ/BomHC/1914/29 ;

Q. What was the bench assigned for the case Raoji Keshav Deshmukh vs Krishnarao Anandrao?

HONBLE CHIEF JUSTICE MR. BASIL SCOTT , HONBLE MR. JUSTICE BATCHELOR

Raoji Keshav Deshmukh Vs. Krishnarao Anandrao On 26 March, 1914

Raoji Keshav Deshmukh v. Krishnarao Anandrao

(High Court Of Judicature At Bombay)

First Appeal No. 184 Of 1911 | 26-03-1914

Basil Scott, C J

[1] We cannot say that as a matter of law there was sufficient cause for extending the time under Section 5, and we do not think there was any objection to the learned Judge entertaining the question after he had provisionally admitted the appeal to the file in the absence of the respondent. We are of opinion that this is a second appeal and not a first appeal, because it is an appeal from a decree of an appellate Court. We dismiss the appeal with costs.