RAMJAN ALI Vs. MOOLJI SEEKA AND CO

JUDGEMENT

(1.) This is an application to admit an appeal which it is sought to prefer against the judgment and order of Page, J., dated 14 August 1928, whereby he recorded a finding that it was expedient in the interests of justice that an enquiry should be made into certain offences specified by him and ordered that a complaint thereof be made in writing signed by himself and forwarded to the Chief Presidency Magistrate, Calcutta.

(2.) The Registrar has endorsed upon the memorandum of appeal: I am unable to admit this appeal. It is open to appellant to apply to the appeal Court.

(3.) The reason given for this is that the requisition for office copy was given after the expiry of 20 days. Prima facie the registrar would appear to be right and to have correctly applied the well known rule applicable, but this application does not depend on any such consideration and no useful purpose would be served by reciting the several dates upon which the various steps customary between the making of an order and the presentation of an appeal were taken.