LAWS(PVC)-1921-11-77

JASWANT Vs. EMPEROR

Decided On November 17, 1921
JASWANT Appellant
V/S
EMPEROR Respondents

JUDGEMENT

(1.) THE District Magistrate's order of 31 August 1921 cannot stand, It is set aside accordingly, It Will, however, be open to the District Magistrate to issue notice himself to Jaswant to show cause why the order of discharge should not be set aside and the case re-tried. Let the record be returned.