MALCHAND Vs. GOPAL CHANDRA GHOSAL

JUDGEMENT

(1.) This is an appeal from a judgment of Mr. Justice Greaves, which was delivered on the 14th day of March in this year.

(2.) The appeal was based upon two grounds: first, that the learned Judge had refused an order to discharge the insolvents: and, secondly, that he had made an order annulling the adjudication in insolvency.

(3.) The learned Counsel who appeared for the insolvents, the appellants, has not pressed the first ground. Therefore, it is not necessary for us to say anything about it.