EAST INDIES, SOLICITOR, DECEASED, ALEXANDER BEODIE Vs. CHARLES JAMES WILKINSON, OFFICIATING ADMINISTRATOR
LAWS(CAL)-1869-6-11
HIGH COURT OF CALCUTTA
Decided on
June 07,1869
EAST INDIES, SOLICITOR, DECEASED, ALEXANDER BEODIE MACKINTOSH OF DURMOO
Appellant
VERSUS
CHARLES JAMES WILKINSON, OFFICIATING ADMINISTRATOR GENERAL OF BENGAL AND EXECUTOR OF LAST WILL AND TESTAMENT OF THE SAID SAMUEL FENN
Respondents
JUDGEMENT
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(1.) Ordered that the petition should be taken as a plaint and filed as such, and should be the foundation of an administration suit. Written statements ordered.;
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