MADHAVJI KAMDAR AND CHHOTUBHAI Vs. DADA MAHOMED

JUDGEMENT

(1.) This was a petition in re certain costs of Madhavji and Co.

(2.) Messrs Madhavji Kamadar and Chhotubhai presented a petition for an order that the Taxing Master do tax bills of costs of petitioners with reference to the matters referred to in the petition.

(3.) The opponents, inter alia, deny their retainer of the petitioners.