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Judgment
1 paragraphs · 75 words
Knox and Blair, JJ.—We are unable to take the view which the learned Judge has taken that he has no jurisdiction to entertain the present application. The sections upon which the learned Judge purported to act contain no words depriving him of jurisdiction. We set aside the order of the Judge and return the application to be readmitted upon his file and dealt with according to law. The costs will be charged to the estate.