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Judgment
3 paragraphs · 115 words
Lord Moulton
Their Lordships have examined the authorities as to the practice of this Board with regard to the date from which an order for leave to appeal in for ma pauperis takes effect, and they are clearly of opinion that the settled practice is the same as that of the High Court, namely, that the order takes effect only from the date at which it is made, and has no effect whatever on costs incurred before that date.
The application, therefore, that the costs of the petition for special leave to appeal in forma pauperis may be taxed upon the pauper scale, must be dismissed, but there will be no costs of the application.