LAWS(PVC)-1918-5-80

RUSTOMJEE DHANJIBHAI SETHNA Vs. FREDERIC GAEBELE

Decided On May 27, 1918
RUSTOMJEE DHANJIBHAI SETHNA Appellant
V/S
FREDERIC GAEBELE Respondents

JUDGEMENT

(1.) Was no leave obtained in Bombay?

(2.) Mr. Langford James. I am instructed that he has got leave. He has got the ordinary powers of a Receiver. <JGN>Greaves</JGN> , J.

(3.) I would like to see the Bombay order.