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Judgment
1 paragraphs · 98 wordsPearson, J.—The Judge''s order seems to be a very right, just and proper one, with which we ought not to interfere, unless absolutely bound to do so. The proceedings commenced under Act VIII of 1859 appear to have terminated with the sale. The application u/s 315 of Act X of 1877 may be regarded as a new proceeding. We are not prepared to say that the Judge could not entertain the application preferred to him under the second clause of Section 315, Act X of 1877; and we therefore decline to interfere, and dismiss this application with costs.