Calcutta High Court
Kedarnath Dutt vs Harra Chand Dutt on 9 March, 1882
Equivalent citations: (1882)ILR 8CAL420
JUDGMENT Wilson, J.
1. (Without calling on Mr. Bonnerjee to reply), held, that the application being one in a pending suit, the right to apply was a right which accrued from day to day, and therefore it was not barred by lapse of time.