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Judgment
2 paragraphs · 101 wordsMacpherson and Beverley, JJ.—This is an appeal from an order by which the appellant, who had obtained a certificate under Act XXVII of 1860, was directed to furnish security to the extent to which the security originally furnished had been diminished by the sale of a portion of the property. We think that neither under Act XXVII of 1860 nor under the provisions of the present Act, VII of 1889, does an appeal lie from such an order. It is not an order relating either to the granting, refusing or revoking of a certificate.
2.
The appeal is rejected with costs.