Sarkar Barnard And Co v. Alak Manjary Kuari And Anr

Sarkar Barnard And Co v. Alak Manjary Kuari And Anr

(Privy Council)

| 27-05-1924

Shaw, J.

1. This appeal baa been presented ex parte. Everything in its favour that could be said bas been said. Their Lordships are of opinion that it is a hopeless appeal and will humbly advise His Majesty to dismiss it accordingly.

2. The usual order will be made with regard to such costs as the respondents may be entitled to.

Advocate List
Bench
  • Shaw, J.
Eq Citations
  • 1924 (26) BOMLR 737
  • 83 Ind. Cas. 170
  • AIR 1925 PC 89
  • LQ/PC/1924/39
Head Note

Criminal Procedure Code, 1898 — S. 401 — Appeal presented ex parte — Held, it is a hopeless appeal and should be dismissed — Costs to be awarded to respondents