Calcutta High Court
Koylash Chandra Shaha And Anr. vs C. Christophoridi And Anr. on 21 November, 1887
Equivalent citations: (1888)ILR 15CAL171
JUDGMENT
1. We are of opinion that the surety, Mr. Kemp, was released from his. Obligation under the bond executed by him when the judgment-debtor filed his application under Section 344 to be declared an insolvent.