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Sir Michael Westropp, Bar-at-Law
: Sir Michael Westropp succeeded Sir Richard Couch in 1870. He was a
practicing Counsel in the Supreme Court and the High Court before he
was raised to the Bench. He was Chief Justice till 1882. He is noted for
some extremely lengthy and learned judgments, notably the judgments in
Nawroji v. Rogers and Lopes v. Lopes, in which he made a very careful
research into the early history of Bombay. J.D. Inverarity in his Reminiscences
observes, that Westropp was at times so dilatory in giving judgment, that
it created consternation amongst practitioners and litigants. Anstey made
this a ground in one of his memos of appeal to the Privy Council, alleging
that the Judge took so long to deliver the judgment, that all the facts
were forgotten. But, on the whole, Westropp made an upright, independent
and erudite Judge.
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