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Judgment
2 paragraphs · 95 words
Chandavarkar, J.—The order passed by Sir Charles Sargent and Mr. Justice Telang, giving leave fib the appellant to appeal to the Privy Council, says that costs should follow the appeal. The Privy Council having dismissed the appeal for want of prosecution, we must, following the authority which the learned Government Pleader cited, viz., Milson v. Garter (1893) Ap. Ca. 638, correct the order and make the rule absolute with costs.
2.
The costs claimed by Government are allowed after deducting one anna for the stamp on the application for copies, which item is not admissible.