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U Thi Ha, (Parties) P

1. Judgment 
Rangoon High Court

Hon'ble Judge(s) Hon'ble Judge(s): Mya Bu , J

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In Judgment Text:

  1. constituted agent the respondent is). U Thi Ha launched a proceeding under S. 145, Criminal P. C., in November
  2. by an order under S. 145 (6), Criminal P. C., declaring U Thi Ha to be entitled to possession of the seven
  3. in that proceeding however did not subsequently have recourse to the civil Court to have U Thi Ha evicted from
  4. to prosecution for trespass by or at the instance of U Thi Ha. Ultimately the respondent, as the duly constituted



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