In Judgment Text:
- was granted at the instance of one
Dalsuk Roy Agarwalla on grounds Nos. 1 and 3 as set out in the petition - the facts, so far as they are material, are shortly as follows: The accused,
Dalsuk Roy Agarwalla Dalsuk Roy Agarwalla cannot stand. It was suggested by the learned Vakil who appeared to oppose the rule- to proceed further against
Dalsuk Roy Agarwalla .
J
J
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