AI Structured Summary
Not yet generated for this judgment
Judgment
5 paragraphs · 98 words
Sidney Burn, Officiating C.J.
1.
u/s 106(1)(a) of the Presidency Towns Insolvency Act it is quite clear that where an insolvent's estate has been ordered to be administered in a
summary manner, no appeal lies from any order of the Court except by leave of the Court. The proviso to Section 106(1) is concerned solely with
the provisions of the Act relating to the discharge of the insolvent and has no bearing on the question of appealability of orders passed. In this case
no leave has been obtained. This appeal therefore cannot be entertained and it is rejected.