J C STALKARTT Vs. WSTALKARTT

JUDGEMENT

(1.) This is not Chambers application.

(2.) Mr. Edwards.--An application, which is not an original application, bu is only an application to supply the place of a retiring Receiver, may be mad in Chambers. The application is moreover consented to. Belchambers Practice, P. 99, citing Grote V/s. Bing 9 Hare 50 Blackborough V/s. Ravenhill 16 Jur. 1085.

(3.) An application for the appointment of a Receiver on the retirement of another Receiver should be made in Court and not in Chambers. <JGN>Stanley</JGN> , J.