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Judgment
1 paragraphs · 78 words
Mitter, J.—We are of opinion that there is no appeal in this case. All orders made u/s 32 of the CPC are not appealable by the second Clause of Section 588, but only orders striking out or adding the name of any person as plaintiff or defendant. As the order against which this appeal has been preferred doses not come within the purview of this clause, we think there is no appeal. The appeal is rejected with costs.