BHUBEN BEHARI NAG MAZUMDAR Vs. DHIRENDRA NATH BANERJEE

JUDGEMENT

(1.) These two applications arise out of proceedings for the setting aside of a certain Court sale.

(2.) The sale was held on the 22nd April 1912 and was confirmed on the 23rd of May of that year.

(3.) Sometime towards the close of 1913 the judgment-debtor applied under Order XXI, Rule 90, to have the sale set aside.