AI Structured Summary
Not yet generated for this judgment
Judgment
1 paragraphs · 62 words
Davey, J.—Their Lordships do not think that this is a case in which they can advise His Majesty to grant special leave to appeal. Their Lordships desire to add that it would be convenient if the High Court, on future occasions, in refusing a certificate for leave to appeal, would be good enough to state the grounds on which they refused it.