Bombay High Court
Nandram Motiram vs Kacha Bhau And Sarupchand Motiram on 2 July, 1885
Equivalent citations: (1885)ILR 9BOM526
JUDGMENT Charles Sargent, C.J.
1. The Court, having given the purchaser a certificate of sale is under no obligation to gives him another for the sole purpose of evading the penalty, which he has incurred by not having presented in the first instance to the Court a paper properly stamped for it.