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Judgment
W. Comer Petheram, C.J. and Beverley, JJ.—This is an application on behalf of the respondent in an appeal for a certificate by this Court that the note of the Bench Clerk which is printed in the paper book has a particular limited meaning only. Neither of us has any note of the matter to which the application referred, and we have not, nor has the Bench Clerk, any recollection of the circumstances under which the note came to be made by the Bench Clerk, but the note as printed is a copy of the note which appears in his book, The reasons given by the respondents why the note should bear the limited meaning they seek to place upon it are reasons arising from the nature of the case and of the contentions on either side, and when the whole matter is before their Lordships of the Judicial Committee they will be in a position to deal with them. Let these remarks be sent with the case to the Privy Council.