AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
3 paragraphs · 33 wordsW. Comer Petheram, C.J.—For the reasons stated in the judgment of Mr. Justice Mahmood, I am of opinion that this application must be allowed with costs.
Straight, Brodhurst, and Tyrrell, JJ.
2.
Concurred.