GOBIND LAL DUTT Vs. OFFICIAL ASSIGNEE OF CALCUTTA

JUDGEMENT

(1.) This is an application on behalf of Gobind Lal Dutt, who was the defendant in the suit, that the memorandum of appeal against the judgment and decree in the suit, dated the 6 of June, 1924, which was presented on behalf of Gobind Lal Dutt on the 18 of November, 1924, and which was not accepted by the Registrar, should be admitted.

(2.) The material dates are as follows: The decree was made on the 6 of June, 1924, as I have already mentioned, in favour of the Official Assignee against the present applicant.

(3.) On the 11 of June a requisition for an office copy of the decree was made by the attorney of the applicant Gobind Lal Dutt.