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Judgment
Jackson, J.—The petitioner''s pauper petition was rejected merely because it was presented in person to the Sheristadar and not to the
Court.
There is no reason to hold that Rule 14 of the Civil Rules of Practice is ultra vires. "" Court "" is nowhere defined in the CPC (1908) and the
Court or such officer as it appoints in this behalf "" is the Court for purposes of receiving suits, and, by analogy, applications. The insistence in
Order 33, Rule 3, Civil Procedure Code, is on "" in person "" not on Court as meaning "" Judge himself."" If necessary the learned Subordinate Judge
may take up the petition again in the light of these remarks; but possibly subsequent circumstances have rendered further action unnecessary.