REGENT COMPUTRONICS PVT. LTD.

Gitarani Debi Appellant

V/S

Manira Debi Respondents

Referred Judgements :-

LIGHTFOOT V. KEANE [REFERRED]
HALL V. LAVER [REFERRED]
IN RE SPIKE [REFERRED]
STORER AND CO. V. JOHNSON AND WEATHERALL [REFERRED]
ROUGHTON-LEIGH V. ROUGHTON-LEIGH [REFERRED]
STANIAR V. EVANS [REFERRED]
<RC>CALWN 0 54 764;ILR(CAL) 1951 1 606;LAWSUIT(CAL) 1950 0 248;</RC> HIGH COURT OF CALCUTTA <JGN>BANERJEE</JGN> GITARANI DEBI MANIRA DEBI <AT>APPLICATION IN SUIT 1861 OF 1946</AT> 24.04.1950 <SUBJECT>FAMILY </SUBJECT><SI> <ACT>SOLICITORS ACT 1843</ACT><S>S.39</S><S>S.41</S> <ACT>CONSTITUTION OF INDIA</ACT><S>S.225</S> </SI> <FV></FV> <ADV>H. N. SANYAL,D. N. SINHA,A. K. BANERJEE,A. K. SEN [REFERRED TO]
DAMODAR DAS V. MORGAN AND CO. [REFERRED]
IN RE WEST,KING AND ADAMS. EX PARTE CLOUGH [REFERRED]
IN RE JONES AND EVERETT [REFERRED]
THOMAS. JAQUEES V. THOMAS [REFERRED]
TYABJI DAYABHAI AND CO. V. JETHA DEVJI AND CO. [REFERRED]

JUDGEMENT

(1.) This application raises an important question of law relating to taxation of an attorney's bill of costs. There is no authority of our Courts covering the point under consideration; at least none has been shown to me.

(2.) The summons dated February 1, 1950, taken on behalf of the Plaintiff asked for various orders, but counsel for the Petitioner at the hearing limited the prayers to three in number : (1) taxation of the bill of costs; (2) delivery of the bill of costs; (3) in any event inspection thereof.

(3.) No other prayer was pressed.

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GITARANI DEBI Vs. MANIRA DEBI

Referred Judgements :-

JUDGEMENT

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