Calcutta High Court
Harchand Ray Gobordhon Das vs The Bengal-Nagpur Railway Co. on 19 June, 1914
Equivalent citations: 28IND. CAS.838
JUDGMENT
1. A recognised agent as such has no right of audience.
2. We must, therefore, discharge the rule with costs (hearing fee, one gold mohur) payable to opposite party. Bengal-Nagpur Railway Company.