Bombay High Court
Hira Ambaidas vs Tekchand Ambaidas on 28 March, 1889
Equivalent citations: (1889)ILR 13BOM670
JUDGMENT Charles Sargent, C.J.
1. As Section 316, Civil Procedure Code, does not require any formal application to be made for a certificate of sale no written application is compulsory. In case any person chooses to apply in writing, the paper, as this is optional, need bear no stamp.