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Judgment
1 paragraphs · 99 words
1.
We think that, as a point of practice, there can be no objection to a respondent filing a notice with the Registrar, and specifying in the notice the objections which he intends to take on the hearing of the appeal. It is far more convenient, and far more fair, to the Court and to the parties that such notice should be given. The Registrar should in future receive and file any such notice. It is merely a matter of practice. The law does not prohibit such a notice, although the Court cannot compel the parties to give it.