ISACK JESUDASEN PILLAI Vs. RAMASWAMY CHETTY
LAWS(PVC)-1903-12-6
PRIVY COUNCIL
Decided on December 02,1903

ISACK JESUDASEN PILLAI Appellant
VERSUS
RAMASWAMY CHETTY Respondents

JUDGEMENT

- (1.)A preliminary objection is taken that notice was not given within the three weeks required by Section 169 of the Companies Act of 1882- Without deciding what this "notice" is, we think, that if such notice is necessary, the present is a fit case for extension of the time.
(2.)We accordingly extend the time to the 27 July 1903, the date on which, notice was, in fact, given.
(3.)On the merits we think that the order of the learned Judge dismissing the petition is wrong.


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