Report No. 3

Section 16

46. It was held in B.K. Roy v. Ashutosh, 26 CWN 364 that the exclusion of time under this section would not apply to suits, governed by Article 144. We have now proposed that the scope of Article 144 be enlarged so as to include matters covered by Articles 137 and 138. The exclusion of time contemplated by this section should apply to all such suits by an auction-purchaser.