AI Structured Summary
Not yet generated for this judgment
Judgment
1 paragraphs · 52 words
Oldfield, J.—The infringement of the rule in Section 290 of the CPC vitiates the sale. It is an illegality vitiating the sale and is something more than a material irregularity in publishing and conducting a sale to which Section 311 refers. The sale is set aside, and the appeal decreed with costs.
