AHIDHAR GHOSE Vs. SECRETARY OF STATE

JUDGEMENT

(1.) In view of the precedent which the office has referred to in its note dated 6 April 1932, this petition is sent to the Privy Council Department so that it may be placed before the Bench presided over by the Hon ble the Chief Justice and taking Privy Council matters.

(2.) [The matter then came up for hearing before Rankin, C.J. and Costello, J., who passed the final order by amending the decree as prayed for in the petition.]

(3.) Final order.--Let the decree of this Court be amended by correcting the mistake as prayed for in the petition.