Allahabad High Court
Ganga Saran Singh And Ors. vs Bhagwat Prasad on 11 November, 1909
Equivalent citations: 5IND. CAS.471
JUDGMENT
1. In this case there was a written order and though it may be a defective one still both sides were fully cognizant of it, as appears from the written replies they filed, of the matter in dispute. There was also no doubt a danger of the breach of the peace. This being so, we do not deem it expedient to exercise our power in revision, and, therefore, dismiss the application.