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AIR 1915 CALCUTTA 695(2)
Calcutta High Court
Hon'ble Judge(s):
Jenkins , C.J.
AND
Woodroffe
, J
Civil P.C. (5 of 1908) , S.115— Order of single Judge refusing revision on Small Cause Court's decree is not appealable. No appeal lies either under the Code of Civil Procedure or the Letters Patent from an order of a single Judge of the High Court refusing an application under S.115 of the Code to revise a decree of the Calcutta Small Cause Court.
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