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Judgment
2 paragraphs · 119 wordsSir John Edge, Kt., C.J. and Straight, J.—We entirely concur with the order passed by our brother Mahmood, and with his reasons for it. The appellants applied for a certificate under Act VII of 1889. The Judge, acting under s. 9 of that Act, required security as a condition precedent to his granting the certificate. He was proposing to proceed under s. 7, cl. (3). S. 19, provides for appeals. There was no order granting or refusing a certificate. Our brother Mahmood was right in holding that no appeal lay. We dismiss this appeal with costs.
1 First Appeal No. 46 of 1890 from an order of H.T.D. Pennington, Esq., District Judge of Gh�zipur, dated the 21st March 1890.