PATIT PABAN DAW Vs. HARISADHAN NANDI

JUDGEMENT

(1.) This is an appeal from an order made on 2 June, 1937 and also an order made on 4th June 1937, both of them by the learned District Judge, Alipur, in connexion with an insolvency matter which is described as Insolvency Case No. 21 of 1937. This matter was inaugurated by a petition filed by one Jog Jiban Koch, son of Nil Kamal Koch, of No. 4 Orphangunj Bazar, Police Station Watgunj, within the jurisdiction of the District Judge of 24-Parganas. The petitioner asked that he should be adjudicated an insolvent and to the petition was attached a schedule in which were set forth the names of the creditors the amount owing to each of them and their addresses. There was a further schedule setting out the names of the debtors, the amounts owed by them, and their addresses. Amongst the creditors, under No. 30, were two persons named Harisadhan Nandi and Harimohan Nandi, their address being Ram Kumar Rakshit Lane, and the amount owing to them was stated to be Rs. 1000. The petition was filed on 19 May 1937, and on that date the learned District Judge made this order: Register. Put up on 27 May 1937 for orders. Applicant to put in costs and notices within the date fixed.

(2.) On 27 May 1937, the applicant pub in a petition praying for amendment of his original petition in insolvency in the manner stated in this supplementary petition.

(3.) The learned Judge recorded this order: Allowed. Costs and notices filed. Fix 28 June 1937 for hearing. Let publication be made and notices issue. Creditor No. 30 files vakalatnama.