MAHOMEDALLI ALLABUX Vs. JAFFERBHOY ABDULLABHOY LALJI

JUDGEMENT

(1.) On July 9, 1925, the applicant obtained a rule nisi calling upon the second respondent to show cause why an order should, not be passed directing the Taxing Master of the Court not to proceed with the bill of costs of the first respondent- petitioner in the matter of Election Petition No. 2 of 1924, and not to issue the allocatur therein.

(2.) The proceedings were under Section 45 of She Specific Relief Act.

(3.) On the argument of the rule the applicant and the first respondent appeared by counsel; the second respondent submitted himself to the Court.