Calcutta High Court
Stevenson vs Stevenson on 19 June, 1899
Equivalent citations: (1899)ILR 26CAL764
JUDGMENT Stanley, J.
1. Counsel on behalf of the petitioner states that he does not desire to cross-examine the respondent. The respondent has filed an affidavit in which he states that he is without any means whatever. The application must consequently be dismissed. I reserve the question of costs. The petitioner to have liberty, if such liberty be required, to renew the application at any future time.