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Judgment
Stanley, J.—This is not Chambers application.
Mr. Edwards.--An application, which is not an original application, bu is only an application to supply the place of a retiring Receiver, may be mad in Chambers. The application is moreover consented to. Belchambers'' Practice, P. 99, citing Grote v. Bing 9 Hare 50 Blackborough v. Ravenhill 16 Jur. 1085.
An application for the appointment of a Receiver on the retirement of another Receiver should be made in Court and not in Chambers.
Stanley, J.
An application for the appointment of a Receiver in place of the retiring Receiver is not an application which should be made before the Judge sitting in Chambers, but should be in Court. I accordingly direct that this application be renewed in Court.
The application was subsequently made by Counsel in Court and granted.